STATE OF UTTARAKHAND Vs. KANTILAL BUM

JUDGEMENT

(1.) The present first appeal is preferred against the judgment and decree dtd. 27/11/2014, passed in Original Suit No.325 of 2008, Shri Kanti Lal Bum and another ("plaintiffs") vs. State of Uttarakhand and another ("defendants"), by the court of First Additional Civil Judge (Sr. Div.), Haridwar ("the suit"). By the impugned decree, the suit filed by the plaintiffs for declaration and permanent injunction has been decreed.

(2.) Heard learned counsel for the parties and perused the file.

(3.) The facts necessary to appreciate the controversy briefly stated are as follows: The plaintiffs filed the suit for declaration of ownership of the disputed property. [land khewat No.53, Khasra No.246m, admeasuring 22.80 Kham i.e. 3.8471 Acre, situated in Village Sekhupura alias Khankhal, Pargana and Tehsil Haridwar within the limits of Nagar Palika Parishad, Haridwar. In its East, Harish Chand; in the West river Ganges and Uma Maheshwar Trust; in the North, Uma Maheshwar Trust and in the South, river Ganges.] The plaintiffs have also sought permanent injunction.