MOHAMMAD SALIM KHAN Vs. FAZAR AHMAD

JUDGEMENT

(1.) The rather chequered history of the above case before this Court is as follows.

(2.) There is a land at Village - Malakhpur Latifpur, Pargana 7 Tahsil Roorkee, District Haridwar, on which rights are being claimed by the present petitioners on the basis of certain sale deed as well as on the basis of their adverse possession. The private respondent nos. 1 to 11 also claim rights on the said property, primarily on the basis of adverse possession. Remaining respondent Nos. 12, 13 and 14, who are the Nagar Palika, Roorkee, State of Uttarakhand and Union of India, respectively also claim it to be "Nazul" property and Government land, respectively. Their claims and counterclaims by the rival parties have given rise to multiple litigations. A reference of these cases would be given in the paragraphs that follow.

(3.) The land in dispute is Khasra No.254/2, 255/2, 256/2, having an area of 0.389 hectares, 0.422 hectares and 0.374 hectares, respectively totaling to 1.185 hectares lying in Khewat No. 9, Muhal Ganga Ram, Village Malakhpur Latifpur, Pargana 7, Tahsil Roorkee, District Haridwar.