MAHINDER SINGH Vs. NARINDER SINGH

JUDGEMENT

(1.) JUDGMENT J.-

(2.) MAHINDER Singh and Rajinder Singh filed contempt petition under Sections II and 12 of the Contempt of Courts Act, against Narain Siagh. The dispute is with respect to the possession and title of a piece of land in Khasra No. 6/19/2 in village Samaipur. As per the petitioners, they are in possession of the suit land since 1981 and that respondent Narain Singh in conspiracy with the police officials and revenue authorities want to dispossess them from this piece of land illegally and without process of law. As per the contention of the petitioners the Court of the Addl. District Judge has held in its detailed judgment that the respondent Narain Singh has neither been in possession nor has title over the suit land and now he wants to take possession of the suit land by using force in an illegal manner in collusion with the police and revenue authorities. Respondent No. 1 contested this petition.