(1.) The facts as per exposition in the pleading are : Mihi Lal moves an application for demarcation of boundary line of his field. The proceeding begins and Supervisor Kanungo submits his survey report dated 10-2-1973. The report has been confirmed by order of Sub-Divisional Officer. The said order has been affirmed in appeal. The proceeding has ended.
(2.) Then begins proceeding to fix stone pillars at the spot in accord with the demarcation order. The Court order Amin to undertake the work and he submits a report on 17-8-1980 saying the stones have been embeded in the earth in accords with Supervisor Kanungo's demarcation report dated 10-2-1973. Girja Singh, Narain Singh and Padam Singh file an objection saying that a stones have not been embedded in the earth in accord with she demarcation report. On 10-9-1980 Sub-Divisional Officer Sri K. P. Srivastava has brushed aside the objection and has confirmed the report of Pakki Mendbandi dated 28-8-1980.
(3.) Aggrieved by the order Padam Singh and others file an appeal No. 73/1979-80. On 23-3-1984 Additional Commissioner Sri M. M. Gopal has dismissed it. Hence revision by Padam Singh and three others.