Rajesh Balia, R.S. Chauhan, JJ. - (1.) Heard learned counsel for the parties.
(2.) This appeal is directed against the judgment of the learned Single Judge dated 8-1-2003.
(3.) Brief facts which led to filing of this appeal are that the petitioner-appellant was holding a temporary cultivation lease of the land in question and measuring 27 bighas and on that premise, he had been allotted said land on permanent basis vide order dated 19-12-1983. There were some disputes about the part of possession of the aforesaid 27 bighas ad measuring 10 bighas and 1 biswas in respect of which on 2-3-1994, an order was made directing S.H.O. to take possession of the land in question perhaps apprehending breach of peace in connection with the possession of the' aforesaid land.;