KHALISHPUR HOUSING ESTATE Vs. CHAIRMAN, LAND APPEAL BOARD

JUDGEMENT

(1.) This appeal, by leave, by the appellant, Khalishpur Housing Estate, represented by its Administrative Officer arises out of the judgment and order dated 24.01.2004 passed by the High court Division in Writ Petition No. 3459 of 2000 discharging the Rule. The facts involved in the appeal, in brief, are as follows: