MOTILAL Vs. ANANDI LAL

JUDGEMENT

(1.) This judgment shall also dispose of L.P.A. No. 13 / 80 preferred by the present respondents.

(2.) The two appeals have arisen out of the judgment dated 5-11-1980 of R. G. Mishra, J., in Misc. Petition No.14/72 (Motilal v. Anandi Lal, under Arts. 226 and 227 of the Constitution.

(3.) The learned single Judge remanded a proceeding under S. 189(1) of the M.P. Land Revenue Code, 1959 (for short "the Code") to the Revenue Commissioner Gwalior Division, Gwalior to decide afresh in advertence to the findings and directions given by the learned single Judge the matter of petitioner Motilal's application for the resumption of 12 bighas 8 biswas out of S. No. 437, with present respondents 1 and 2 (Anandilal and Pannalal) and their brother Rampratap (since deceased and now represented by his widow respondent No. 3 Kadam Bai and their minor son respondent No. 4 Narrotum) and the remaining 12 bighas 8 biswas out of S. No. 437 S. No. 464 (10 bighas 5 biswas), with present respondent No. 5 Prahlad.