BIHARILAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS judgment shall finally dispose of Writ Appeal No. 313/2006 (Nandlal Vs. State of M. P. and 3 others) and Writ Appeal No. 315/2006 (Biharilal vs. State of M. P. and others)

(2.) ON an earlier occasion petitioner Biharilal and Nandlal had come to this court in Writ Petition No. 810/2001 and Writ Petition No. 809/2001 respectively praying as under :

(3.) AFTER such directions were issued by the Court, an enquiry was made by the competent authority and after recording the evidence from the side of the petitioners final order came to be passed on 1. 12. 2005 in Case No. 6-7/b-121/ 2005-06. The learned competent authority observed that the petitioners were not dispossessed nor actual physical possession was taken but only paper entries were made, that the petitioners continued to be in possession of the property on the date of the enforcement of the Repeal Act and therefore, they could continue to be in possession and would be entitled to be recorded as Owners in the revenue record.