JAI KISHAN Vs. KESHAV RAM

JUDGEMENT

(1.) It is stated in the judgment of the learned Single Judge of the High court at pp. 4 and 5 thus:

(2.) On perusal of the report, the High court has stated thus:

(3.) On the basis of the above factual matrix, the High court has found that the view taken by the appellate court was not vitiated by any illegality since that finding was substantiated by the report, Ex. C-l given by the Commissioner appointed by the High court. This being the factual position, we do not propose to go into the matter.