H.R. Panwar, J. - (1.) By the instant writ petition under Art. 227 of the Constitution of India, a challenge has been made to the orders Annx.1 dt. 01.05.2003, Annx.2 dt. 12.10.2004 and Annx.3 dt. 05.03.2008 passed by the respondents No.2, 3 and 4 respectively.
(2.) I have heard learned counsel for the petitioners at length. Carefully gone through the orders impugned.
(3.) It is contended by the learned counsel for the petitioners that all the three Courts below failed to take into account that the petitioners are in possession of the land in question and, therefore, entitled to be declared as the Khatedar tenants.;