RAJEDNDRA SINGH AND ORS. Vs. ADDL. CHIEF REVENUE COMMISSIONER (CIRCUIT COURT) UTTARANCHAL,NAINITAL & ORS.

JUDGEMENT

(1.) HEARD Shri Narayan Singh Negi learned Counsel for the petitioner and Standing counsel for the respondents.

(2.) BY the present writ petition the petitioners have challenged the order 22-7-2004 passed by the Additional Chief Revenue Commissioner (Circuit Court), Uttaranchal, Nainital.

(3.) ACCORDING to the petitioner, the respondent No. 4 has filed a suit under Section 229-B, and the appeal filed against it was dismissed. The appeal of the respondent No. 4 against the order dated 16-9-1981 was also dismissed by the Addl. Commissioner Kumaon Mandal Nainital on 27-2-1990. The petitioner filed an application before trial Court 5-6-1998 for reinitiating the proceedings regarding possession and allotment of share. The order dated 22-11-2001 was passed by the Addl. Paragana Adhikari Baramandal Almora.