VIJAY KRISHNA UNIYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Alok Singh, Sr. Advocate, assisted by Sri Dharmendra Barthwal, counsel for the appellant and Sri Arvind Vashisth, Assistant Solicitor General of Union of India.

(2.) By the present second appeal filed under Sec. 100 of the Code of Civil Procedure the appellant has prayed for setting aside the judgment and decree dated 17.9.1998 passed by the llnd Additional District Judge, Dehradun in Civil Appeal No. 69 of 1997, V. K. Uniyal Vs. Union of India .

(3.) Briefly stated, a suit was filed by the plaintiff-appellant being Original Suit No. 484 of 1985, Vijay Krishna Uniyal Vs. Union of India , praying for the permanent injunction restraing the defendants, its officers, representatives and servants from dispossessing the plaintiff from the immovable property known as Wolfsburn Estate, situate at Survey No. 11, Land hour Cantonment, Mussoorie in pursuance of the Notices No. 701/64/R&D/L&C/74/1805/D (Lands) dated 19th Aug., 1985 issued by the Under Secretary to the Government of India, Ministry of Defence, New Delhi.