Rajesh Balia, J. - (1.) Heard learned counsel for the appellants.
(2.) This appeal is against the order passed by the learned Single Judge dated 17.4.2002 dismissing the petitioner's Writ Petition No. 387/95.
(3.) The appellants are sons of Santa Singh, who was the original assessee under the provisions of Chapter III-B of the Rajasthan Tenancy Act (hereinafter referred to as the 'old Law') in respect of his holding as on 1.4.66.;