- (1.) Heard learned counsel for parties and perused the pleadings of review petition.
(2.) This review petition has been preferred against the judgment and order dated 19.09.2014 passed by a Coordinate Bench of this Court, whereby the writ petition was dismissed. The operative portion on reproduction reads as under: "Certainly, it is the court of competent jurisdiction which can decide the said questions of fact. Both the parties are claiming their respective possession over the land in dispute, therefore, if the petitioners have any grievance, they can approach the civil court of competent jurisdiction. In view of the foregoing reasons, the writ petition lacks merit and deserves to be dismissed. Accordingly, the writ petition is dismissed."
(3.) There are allegations of the parties that site plan is a fabricated document and it is in dispute that whether the land in dispute was the part of the award or not and whether in terms of the award, the Electricity Board got possession over the property in dispute or not ?;