JOGENDRA SINGH Vs. LR'S OF HARNEK SINGH

JUDGEMENT

(1.) The present writ petition is directed against the order dated 17.09.2019, passed by a "Division Bench of the Board of Revenue" - the final fact finding Court in the matter relating to agriculture land and Tenancy matter.

(2.) A perusal of the order aforesaid is not less then a shock to this Court.

(3.) Without making any comment upon such order, suffice it to reproduce the same hereinfra: "This appeals seek to get order dated 30.07.2002 of RAA Hanumangarh quashed on grounds mentioned in the appeal memo. We have seen the order of RAA under question and heard advocates on both sides. It was admitted by both sides that RAA has passed order taking adverse possession into account whereas larger Bench of Revenue Board have clearly held that rights on the basis of adverse possession cannot be claimed and obtained. In view of the above position, we have no reason not to quash the order dated 30.07.2002 of RAA & accept the appeal. Pronounced." Mr. Sandhu, learned counsel for the petitioners did not require elaborate arguments for attacking the order impugned.