ISLAM KHAN Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) HEARD Sri M.S. Pal, learned coun­sel for the petitioners, Sri Divakar Chamoli, learned counsel for the respondent no.2 and learned Standing Counsel for the State.

(2.) BOTH the parties have submitted that let the matter be finally disposed of.

(3.) LEARNED counsel for the re­spondent has submitted that Khasra Nos. 148/1/3 and 146/3 out of the land in dispute, which is in the name of Mr. Sundar Singh son of Sri Sher Singh have already been sold to one Girish Kumar and Monish Kumar.