- (1.) Aggrieved by order dated 20.01.2004 passed in Land Restoration Revision No. 69 of 1999, the present writ petition has been filed.
(2.) The brief facts of the case are that on 16.12.1993 an application under Section 46 of C.N.T. Act was filed claiming illegal dispossession from the land comprised in Plot No. 597. The original petitioner claimed that the name of his ancestors were recorded in the Revenue Record as Raiyats and they remained in possession of the land in question however, about 10 years before the application was filed, he was dispossessed from the land in question. Before the Sub-divisional Officer, sale-deeds dated 29.06.1981 and 13.05.1985 through which about 0.10 1/2 and 0.20 acres of land were acquired by the opposite parties, were produced by the opposite parties. The application was allowed and the appeal preferred by the respondents vide RAN Case No. 12/1998 was dismissed on 06.11.1999. Challenging the same, the opposite parties/respondents preferred Land Restoration Revision Case No. 69 of 1999. During the proceeding of the Revision Case, record from the Sub-divisional Officer was called and the Circle Officer was directed to inspect the site and submit report.
(3.) Heard the learned counsel for the parties.;