STATE OF U.P. Vs. AJAY SINGH

JUDGEMENT

(1.) It is an unfortunate case. The facts of the case unveils how some government servants, here two officials, who were in possession of revenue record, as part of duty to protect the government land, colluded with each other to grab the government property by forging the revenue record and entered the names of their wives and sons who are plaintiffs herein. Thus, they caused an estimated loss to the extent of Rs.50 crores to the public exchequer as found in the inquiry report dated 11.4.2002.

(2.) This is defendants' appeal against the original judgment and decree dated 30th of May, 2005.

(3.) Present first appeal has been filed by the State of U.P. through Collector, Bijnor and Forest Range Officer, Amangarh Range, Bijnor against the judgement and decree dated 30.5.2005 and 8.7.2005, respectively, passed by the Additional Civil Judge (Senior Division),Bijnor by which the suit has been decreed being O.S. No. 545 of 1991 Ajay Singh son of Mahavir Singh, Abdullah son of Mohamood Khan, Smt. Akhtari daughter of Imamuddin and Smt. Nirmala Devi Daughter of Chhote Lal, all residents of village-Rani Nangala, Post Afzalgarh, Tehsil Nagina, District Bijnor. against State of U.P. through Collector, Bijnor and and Forest Range Officer, Amangarh, Range, Bijnor and directed defendants not to interfere in ownership and peaceful possession of plaintiffs over Plots No.24/2 to 24/5, 27/02, 28/1, 29 to 32 area 89 bigha, 18 biswa situated in village-Rani Nangala, district Bijnor.