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CASE NO.: Appeal (civil)  2849 of 2001

PETITIONER: ISAB & ORS.

RESPONDENT: JAN MOHAMMAD & Ors

DATE OF JUDGMENT: 05/02/2008

BENCH: Tarun Chatterjee & H.S.Bedi

JUDGMENT: JUDGMENT O R D E R

1.      Heard learned counsel for the parties.

2.      In our view, this appeal is now concluded by the  concurrent findings of fact arrived at by the High Court as well  as by the tribunals below on the question whether the  appellants were liable to pay batai or chakota under the  Punjab Security of Land Tenures Act, 1953. After going  through the judgment of the High Court as well as of the  tribunals below, we do not find any infirmity in the said  concurrent findings of fact recorded by the courts below.  Accordingly, we are not inclined to interfere with the order  passed by the High Court and the tribunals below.  3.      However, we direct that the appellants shall deliver  peaceful vacant possession to the respondent by                  31st of May, 2008 after filing usual undertaking within a  fortnight from this date.  4.      The appeal is thus dismissed. There will be no order as to  costs.