Satnam Singh (D) by
LRS & Ors. Vs. Gram Panchayat & Ors. [2008] INSC 1921 (10 November
2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.6640 OF 2008 (Arising out of S.L.P.(C) No.15034 of
2007) SATNAM SINGH (D) BY LRS. & ORS. Appellant(s) Versus GRAM PANCHAYAT
& ORS. Respondent(s) ORDER We have heard learned counsel for the parties.
Leave granted.
In the facts and
circumstances of the case, we request the High Court to expedite the hearing of
Civil Revision Petition No.1104 of 2004 expeditiously if possible within four
months from the date of receipt of the copy of this Order.
In the meanwhile, the
parties shall maintain status quo in regard to the nature and possession of the
suit land obtaining as of today till further orders of the High Court.
The appeal stands
disposed of in the above said terms.
......................J.
(LOKESHWAR SINGH PANTA)
.....................J.
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