LALU Vs. BOARD OF REVENUE

JUDGEMENT

(1.) HEARD learned Counsel for the appellants.

(2.) IN this appeal challenge is to the order of the learned Single Judge dated 7th December, 1999 allowing the writ petition No. 3869/89. The appeal has arisen in the following circumstances.

(3.) THE learned Single Judge vide order under appeal has held that exercise of power of reference at this distance of time in the facts and circumstances of the case was after unreasonable delay and the rights of the parties ought not to have been affected particularly at the instance of a complainant who has consistently failed in their endeavour to get the land transferred to themselves.