SHIV LAL Vs. BOARD OF REVENUE

JUDGEMENT

(1.) BY means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the judgment and order dated 25.10.1994 (Annexure 4 to the writ petition), judgment and decree dated 29.8.1993 (Annexure -2) and the judgment and order dated 4 -2 -1980 (Annexure No.1) passed respectively by the Board of Revenue, Additional Commissioner, Kumaun Mandal, Nainital and Assistant Collector, Bhabhar, Haldwani, district Nainital. By the order dated 4.2.1980, the suit of the plaintiff -petitioners, which was filed under Section 209 of the U.P. Z.A. and L.R. Act was dismissed and by the order dated 29.8.1993, the first appeal preferred by the plaintiff was dismissed and by order dated 25.10.1994, the second appeal filed by the plaintiff has been dismissed.

(2.) BRIEFLY stated the facts giving rise to the present writ petition, according to the petitioners, plaintiff Kunti Devi filed a suit for possession under Section 209 of the U.P.Z.A. and L.R. Act (for short the Act) against the defendants Tara Dutt, Radha Ballabh and Keshi Ram, residents of village Kaladhungi, Tahsil Kaladhuni, district Nainital, in the court of Assistant Collector Bhabhar, Haldwani, Nainital - respondent no.3. The suit was filed mainly on the ground that the plaintiff is the exclusive owner of the suit land and that the defendants have taken illegal possession over the land of the plaintiff. The suit was resisted by the said defendants and stand has been taken in the written statement that the defendants were in possession over the suit land since 1960 from the time of husband of the plaintiff and the land actually had been sold out by the husband of the plaintiff, namely Ratan Ram. This fact finds support from the written agreement dated 25.4.1970.

(3.) THE trial Court framed as many as six issues in the suit.