BABU LAL Vs. GRAM PANCHAYAT DEROLI JAT

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dated 02.09.2004 passed by the Punjab and Haryana High Court in R.S.A. No. 3120 of 2003 whereby the High Court dismissed the regular second appeal of the appellants herein.

(2.) The brief facts giving rise to the present appeal are as under:

(3.) Heard Mr. P.N. Misra, learned senior counsel appearing for the appellants and Mr. Mahabir Singh, learned senior counsel appearing for the respondents.