IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6557 OF 2010 (Arising out of SLP(C)NO.19972 OF 2005)

PANNA MOHAMMED ... APPELLANT(S)

VERSUS

PEMA & ORS. ... RESPONDENT(S)

O R D E R

Heard learned counsel for the parties.

Leave granted. This appeal emanates from the judgment of the High Court  

of Judicature for Rajasthan at Jodhpur delivered in Civil Appeal  

No.626/2003.   By  the  impugned  judgment,  while  setting  aside  the  

judgment of the learned single Judge as well as the order of the  

Board of Revenue and the Revenue Appellate Authority, the High Court  

remitted  the  matter  to  the  Court  of  Sub-Divisional  Officer,  

Rajsamand, Rajasthan. We find no infirmity in the impugned judgment.  

The matter has been pending in different Courts for a number of  

years.  In this view of the matter, we deem it appropriate to direct  

the learned Sub-Divisional Officer, Rajsamand, Rajasthan to decide  

this matter as expeditiously as possible, in any event, within six  

months from the date of communication of this order.  No further  

orders are required in this matter.

The Civil Appeal is, accordingly, disposed of.  No costs.  

.....................J. (DALVEER BHANDARI)

.....................J. (Dr. MUKUNDAKAM SHARMA)

NEW DELHI; 10TH AUGUST, 2010