NARAYAN SINGH AND OTHERS Vs. MANGILAL AND OTHERS

JUDGEMENT

(1.) Parties through their counsel. The petitioners before this Court have filed this present petition being aggrieved by the order dated 12.12.2019 passed by the Additional Commissioner, Ujjain Division, Ujjain by which an appeal preferred by the respondent Nos.1 and 2 against the order dated 08.04.2019 passed by the Sub Divisional Officer (Revenue) has been allowed.

(2.) The facts of the case reveal that the respondent Nos.1 and 2, Mangilal and Ramchandra have initiated proceedings before the Tehsildar under Section 250 of The Madhya Pradesh Land Revenue Code. An order was passed on 15.03.2018 by the tehsildar holding that the present petitioners are in illegal possession of the land belonging to Mangilal and Ramchandra.

(3.) The application was dismissed and against which an appeal was preferred and the appeal was also dismissed and in those circumstances, another appeal was preferred before the Additional Commissioner, Ujjain Division, Ujjain. The possession of the land has already been handed over to the respondent Nos.1 and 2.