Vineet Kothari, J. - (1.) Heard the learned counsels.
(2.) This revision petition is directed against the order dtd. 16.08.2010 passed by the learned Additional Sessions Judge, Raisinghnagar whereby the learned Additional Sessions Judge, Raisinghnagar allowing the revision of the respondents Darshan Singh and Nayab Singh directed the Sub-Divisional Magistrate, Raisinghnagar to hand-over possession of the disputed land to the person from whom the possession was taken on 30.05.2009 after passing of the order by the learned Sub-Divisional Magistrate on 21.05.2009.
(3.) Being aggrieved by the said order, the petitioners Ram Ratan and Shiv Dayal have approached this Court by way of present revision petition.;