As per the case facts, the appeal was filed against a High Court judgment that reversed decisions by the Controller and Tribunal, which had previously recognized the appellants as 'thika ... tenants' and deemed the landlord's interest vested in the State under relevant statutes. The High Court ruled against the appellants' thika tenancy status. The appeal sought to confirm their status as thika tenants. The question arose whether the appellants met the legal criteria to be classified as 'thika tenants' under the various applicable statutes, particularly considering the numerous amendments to those laws, and if the High Court's interpretation of these provisions was correct. Finally, the Supreme Court dismissed the appeal, upholding the High Court's judgment. The Court concluded that the appellants did not qualify as thika tenants under the law. The Court also addressed previous interim orders regarding occupancy charges, directing the disbursement of deposited funds to the respondent.