SURIAN SINGH Vs. S. MAKHAN SINGH

JUDGEMENT

(1.) I propose to dispose of these three revisions by a common order as these revisions have been clubbed together. Surian Singh has filed two identical revisions against the same order dated 24.10.2001 passed by Joint Agrarian Reforms Commissioner Jammu. Apart from that, he has also file revision under section 30 of the Evacuee Property Administration Act against the order dated 15.2.2001 of the Custodian, R.S. Pora passed on the review application.

(2.) During the course of hearing arguments, better sense prevailed between the parties and the disputes were amicably settled.

(3.) But before I come to the terms of the settlement, it would be in the fitness things to state the course of litigation.