SULTAN SINGH AND ORS. Vs. RACHHPAL AND ORS.

JUDGEMENT

(1.) THIS order will dispose of second appeal No. 509 of 50 and civil revision No. 544 of 2006 Samvat. The facts may be briefly stated.

(2.) THE parties to the litigation are Brahmans of village Dhancholi of District Narnaul on one side and Rajputs of the same village on the other. The Brahmans made a petition to the Collector of the District on 9 -1 -1903 for redemption of 97 bighas and 13 biswas of land, which according to them stood mortgaged with the Rajputs for Rs. 620/ -. The petition was consigned to the record room on 19 -1 -1993. The exact words of the Col -lector's order are:

(3.) IT is mentioned in the order of the District Judge that when the second petition was made, the Petitioners were directed to apply for restoration of the first application and they did make such an application but it was later on dismissed. No such order or the application for restoration can be found on the present record and it is not known wherefrom the District Judge got the facts relating to them.