RAMU Vs. PRAHLAD

JUDGEMENT

(1.) Matter comes up on Misc. Application bearing IA No. 84654/2018, filed by the petitioner for seeking direction to hand over possession of the land in question to the petitioner.

(2.) Learned counsel for the petitioner-Mr. S.N. Kumawat submitted that this Court initially passed an interim order for maintaining status quo while issuing notices on 28/6/2018 and later on, on 2/8/2018, this Court after hearing both the parties, passed the order of appointment of Tehsildar as a Receiver, who was to supervise the crops cultivated by the petitioner and yield of the crops was to be sold by the Tehsildar and the amount was to be kept in the Government Treasury.

(3.) This Court also sought compliance report from the Tehsildar and land in question was not to be alienated. This Court permitted the proceedings to be continued before the RAA and decision of the RAA was to be placed before this Court.