OM PRAKASH Vs. PUBLIC AT LARGE, HARIDWAR

JUDGEMENT

(1.) Both these appeals titled above challenge the judgment and order of learned District Judge dated 30.1.2015 rendered in Original Suit No. 6/2009, hence are being taken up together for adjudication by this single verdict.

(2.) Appeal No. 21/2015 assails the judgment in whole by the plaintiffs in the Original Suit, while Appeal No. 37/2015 challenges the operative part of such judgment to the extent of issuing the directions to the District Collector, Haridwar constituting a Committee headed by himself as an ex officio trustee and appointing five more members as trustees of such Committee to look after the property in question. This appeal has been preferred not by any of the defendants in the lower court, but by other three persons, namely, Hari Om, Preetam Lal and Sanjay Gupta, who have also sought permission of this Court to challenge such operative part of the judgment since they are the tenants in three shops out of many which are part and parcel of whole property in dispute.

(3.) The property under litigation is a dharamshala popularly known as Sheetal Das Laxmi Bai Sindhi Dharamshala situated at Ram Ghaat, Haridwar comprising 14 shops and several rooms, yard and a small appurtenant land. It is bounded and butted as under: