RAMESH CHAND JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has impugned the judgment and decree dated 01.04.1989 which had reversed the findings of the trial Judge dated 25.05.1980. Vide judgment and decree dated 25.05.1980, the suit filed by the Plaintiff Ramesh Chand Jain seeking a decree of permanent injunction restraining the Defendants from acting upon the impugned award No. 1658 or taking possession of the suit land in pursuance of the award was decreed. Vide the impugned judgment, the suit of the Plaintiff stood dismissed.

(2.) The factual matrix of the case is as follows:

(3.) If issue No. 1 is proved in the affirmative, whether notification under Section 6 mentioned in para 4 of the plaint is valid? (objected to)