M.N.BHANDARI,J. - (1.) By this writ petition, a challenge is made to the order dated 13th January, 1998 passed by the Board of Revenue.
(2.) Learned counsel submits that a suit was filed to claim rights in the land in dispute. It was based on possession for more than 30 years. The suit was decreed by the Assistant Collector vide its order dated 14th December, 1992. The respondents preferred an appeal before the Revenue Appellate Authority, which was dismissed vide the order dated 28th January, 1995. A further appeal by the respondents before the Board of Revenue remained successful. It was allowed vide order dated 09th January, 1997 and 13th January, 1998.
(3.) The Revenue Appellate Authority has recorded finding about petitioner's possession on the land in dispute, that too, for more than 30 years. The Board of Revenue ignored the aforesaid while holding that finding about possession is only of 12 years. In view of the above, the impugned order passed by the Board of Revenue deserves to be set aside. It is more so when, a certificate has been given by the Administrator showing possession of the petitioner and, otherwise, the documents were available to show peaceful possession of the petitioner for more than 30 years.;