RAM RATAN Vs. MATHURA PRASAD

JUDGEMENT

(1.) THIS is a petition under Articles 226 and 227 of the Constitution for quashing the orders of the Commissioner, Bhopal dated April 1, 1968, and of the Board of revenue dated April 11, 1969.

(2.) THE petitioner was dispossessed in compliance with an order of the commissioner dated January 15, 1966 which order was eventually set aside by the board of Revenue by order dated August 31, 1966. The question is whether the petitioner is entitled to restitution without an enquiry into his objection that the non-petitioners Nos. 1 and 2 have given possession to a stranger, namely, one balabai.

(3.) THIS case has had a chequered history and is an example of laws delays. The facts will have to be stated in four parts.