MANJEET SINGH AND OTHERS; HIRA SINGH; SUKHVINDER SINGH & OTHERS; GURMIT SINGH AND ANOTHER; JOGA SINGH AND OTHERS Vs. HARDEO SINGH AND OTHERS; UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Since, the common questions of law and facts are involved in these special appeals, the same are taken up together for hearing and are being disposed of by this common judgment.

(2.) These special appeals are preferred against the judgment dated 8th September, 2016 passed by learned Single Judge in Writ Petition (M/S) No.7064 of 2001.

(3.) Key facts, necessary for adjudication of these appeals are that 'Gurudwara Shri Nanakmatta Sahib' has a very auspicious and respected history. Shri Guru Nanak Dev Ji, the first Guru of Sikh Panth visited this place 526 years back. The 'Gurudwara Shri Nanakmatta Sahib' is one of the most sacred and one of the holiest religious places of Sikh shrine and revered by the Sikh community, in particular, and other communities in general. Civil Suit No.3 of 1934 was instituted in the year 1934 in the Court of District Judge, Kumaon, wherein the following issues were framed by learned District Judge: -