VIRENDRA SINGH Vs. RAM SINGH

JUDGEMENT

(1.) WITH the consent of the parties, this writ petition is being disposed of finally at the admission stage.

(2.) HEARD at length Mr. Manoj Tiwari, counsel for the petitioners and Mr. A. Rab, counsel for the respondents.

(3.) BY way of present writ petition, petitioners are assailing the order dated 09.10.2009 passed by the Additional Chief Revenue Commissioner, Uttarakhand, Dehradun, by which revision No. 07/2002 -03 was allowed. While allowing the Revision, learned Additional Chief Revenue Commissioner has observed that longstanding entries were illegally disturbed in summary proceedings. Learned Commissioner also held that Mr. Raj Narain was sole owner in his own right and property in dispute was self acquired property.