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.
