HAMIR SINGH Vs. BHAG SINGH

JUDGEMENT

(1.) WHILE disposing of this petition on 7th November, 1994 I had given a positive finding that the applicant/petitioners had been wrongly dispossessed from the land in dispute and that they were entitled to the restoration of possession.

(2.) BY the present application a prayer has been made that in the light of the above finding it would be proper that the auction money which had been deposited with the receiver during the period the land remained attached under Section 145 of the Code of Criminal Procedure should be given to the applicants.

(3.) I have heard the learned counsel for the parties at length and have also gone through the documents on record. It is the positive finding recorded in my order dated 7th November, 1994 (which order has become final as the same has not been challenged any further) that the applicants had been wrongly dispossessed from the land in dispute and it was on that basis that a direction was issued that they be put back in possession within a period of three months from the date of the supply of that order.