Inderjeet Singh, J. - (1.) The appellant has filed the present appeal against the order dated 5.8.2003 passed by the Additional District Judge No.1, Bayana, District Bharatpur in civil appeal No.59/94.
(2.) The brief facts of the case are that the respondent No.1 filed an application before the Estate Officer under Section 5 and 7 of the Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964 (for short, 'the Act of 1964')against respondent No.2 for eviction and arrears of rent with regard to the land in dispute as he was unauthorisedly occupying the land in dispute. The Estate Officer vide order dated 24.12.1988 allowed the application filed by the respondent No.1 and passed an order of eviction against respondent No.2.
(3.) Being aggrieved by the order dated 24.12.19888, the present appellant has filed an appeal under Section 9 of the Act of 1964 before the District Judge, Bharatpur along with an application under Order 7 Rule 10 CPC seeking leave to file an appeal claiming therein that he is in possession of the land in dispute. The said appeal was transferred later on to the Court of ADJ, Bayana.;