MEENA CHAUDHARY SHARMA Vs. VED PRAKASH ARORA

JUDGEMENT

(1.) BY way of present writ petition, the petitioners have challenged the impugned judgment and order dated 2.11.2006 passed by District Judge, Dehradun in Civil Revision No. 4 of 2006 filed by the respondent/plaintiff.

(2.) BRIEF facts leading to the present petition, as per the petitioners, are that in the year 1996, part of land belonging to Smt. Rahiman Bai Guddi, late mother of the petitioners, consisting of Khasra Nos. 25/3 and 46/11 situated in Village Haripur Kalan, which was purchased by Smt. Rahiman Bai Guddi in the year 1968, was shown to be reshuffled on papers in nexus of revenue officials with one Smt. Kulwant Kaur Sidhu and Shri Ved Prakash Arora, who is the plaintiff/respondent in the present case. In the year 1998, Smt. Rahiman Bai Guddi filed correction application before the revenue authorities and the notice was issued to the plaintiff/respondent by the court of S.D.M. Rishikesh.

(3.) THE plaintiff/respondent on the basis of survey entries, filed a suit bearing Suit no. 12 of 1999 for injunction against late Smt. Rahiman Bai Guddi, as defendant no. 1 and Smt. Meena Chaudhary Sharma, daughter of Late Smt. Rahiman Bai Guddi as defendant no. 2 before the court of Civil Judge (J.D.), Rishikesh, Dehradun. (It is pertinent to mention here that Smt. Meena Chaudhary Sharma is petitioner no. 1 before this Court).