BANSHI LAL Vs. LRS OF LATE SHRI TULSI RAM DANGI

JUDGEMENT

(1.) HEARD learned Counsel for the appellants.

(2.) THE appellants are aggrieved against the judgment passed by the learned Single Judge dt. 27.03.2008 by which the writ petition of the petitioners was dismissed.

(3.) THE learned trial Court vide impugned judgment and decree dt. 10.07.2006 dismissed the suit of the plaintiff relying upon the judgment of the Hon'ble Apex Court referred above and observed that since the Revenue Court has no jurisdiction to grant any relief to the plaintiffs because the nature of the land has been converted from agricultural land to Abadi land by virtue of land acquisition, therefore, no decree can be granted in favour of the plaintiffs. The judgment and decree of the trial Court was upheld by first appellate Court and by Board of Revenue in second appeal. The writ petition to challenge above judgments was dismissed by the learned Single Judge vide impugned judgment. Hence, this special appeal.