BALJEET SINGH AND OTHERS Vs. GAON SABHA

JUDGEMENT

(1.) These are eight connected references arising out of as many cases under Rule 115-C, U.P.Z.A. and L.R, Rules.

(2.) Proceedings started on the Lekhpal's report that the revisionists had taken unauthorised possession of disputed land which was Gaon Sabha property. The revisionists case, however, was that they had not been in possession of the land in question nor had any concern with it and that proceedings were launched because the Lekhpal had been on inimical terms with them. The trial court ordered the ejectment of the revisionists and also imposed damages. The Additional Commissioner has recommended that the revisions may be rejected.

(3.) I have heard the learned counsel for the revisionists and the learned District Government Counsel (Revenue) and have perused the record.