S.K.Singh, J. - (1.) Heard Counsel for the petitioner and Sri Rai, learned Advocate.
(2.) As the pleading are complete, as requested by the learned Counsel matter is being finally decided.
(3.) Challenge in this petition is the judgment of the Chief Revenue Officer dated 13.2.1996 and that of the Sub Divisional Officer dated 12.10.1992 and 26.3.1990.;