- (1.) This Letters Patent Appeal has been filed by Dalip Singh and Bachan Kaur, who claim to be the legal representatives of Smt. Kartar Kaur, who in turn was legal heir of one Bawa Singh, against the judgment dated September 08, 2010 passed by the learned Single Judge in CWP No. 1750 of 1985, wherein it has been observed that the appellants have not prima-facie established their relationship with Smt. Kartar Kaur and Bawa Singh, therefore, the land in question cannot be said to have devolved upon them.
(2.) Though this appeal is barred by limitation, and along with the appeal, the appellants have filed CM Nos.655 & 653 of 2012 for condonation of delay of 373 days in filing and 65 days in re-filing the appeal, however, without taking the said delay into consideration, we have heard the learned counsel for the appellants on merits and gone through the impugned order passed by the learned Single Judge.
(3.) It is admitted position that no ejectment order was passed against Bawa Singh. The ejectment order was passed against Baldev Singh, Kanwaljit Singh sons of Dalip Singh and Dalip Singh son of Mangal Singh.;