H.R. Panwar, J. - (1.) BY the instant appeal under Section 54 of the Land Acquisition Act, 1894 (for short 'the Act' herein after), the plaintiffs -appellants have challenged the order dated 21.03.95 passed by the District Judge, Ajmer (for short 'the trial Court' herein after), whereby the application under Section 31 read with Section 18 of the Act came to be dismissed.
(2.) HEARD Counsel for the parties. Learned Counsel for the respondents submits that the plaintiffs -appellants have filed a regular S.B. Civil First Appeal No. 173/1991 against the judgment and decree dated 05.07.1991 passed in Civil Suit No. 63/89 by the Additional District Judge No. 2, Ajmer which came to be dismissed by the judgment dated 25.03.96. A copy of the decision of this Court in S.B. Civil First Appeal No. 173/1991 has been placed on record.
(3.) LEARNED Counsel for the respondents further submits that the respondents are the owner of the property which was acquired and they became owner by way of sale certificate issued in their favour as the property at the relevant point of time was evacuee property and till date the sale certificate stands in favour of the respondents.;