PREM CHAND Vs. HEM KANWAR

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 15. 04. 2004 passed in Writ Petition No. 5568/2003 whereby the writ petition of the appellantspetitioners has been dismissed by the learned Single Judge.

(2.) THIS appeal was listed yesterday, i. e. on 17. 08. 2009 and with the consent of learned counsel for the parties it was directed to be listed for disposal today and, accordingly, is taken up for disposal.

(3.) HEARD learned counsel for the parties and perused the record.