IN THE SUPREME COURT OF INDIA  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)

O R D E R

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.         (AFTAB ALAM)

New Delhi, November 10, 2008