NOOR HUSSAIN Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment of learned single Judge of this Court dated 3rd of March, 1903, whereby the appellants writ petition has been dismissed.

(2.) The brief facts in the background may be stated thus:

(3.) One Noor Din S/o Nabi Baksh Gujjar, the grandfather of the appellants before us, was reportedly in possession of land measuring 32 kanals and 15 Marias underlying Survey Nos. 659 and 661 situated in village Maheen Sarkar, Tehsil Samba.