RAMESHWAR DAYAL AND OTHERS Vs. DHARAMSHALA KASBA BISALPUR THROUGH, SRI KRISHAN DASS, MANAGER, DHARAMSALA AND OTHERS

JUDGEMENT

(1.) This is a defendants' writ petition arising out of a suit under Sections 229/209 of the U.P.Z.A. and L.R. Act, filed by the contesting opposite party No. 1 Dharamshala, Kasba Bisalpur.

(2.) The contesting opposite party had filed the suit against the petitioners with the allegations that the disputed land was allotted to it during the consolidation operation and that it was Sirdar of the disputed land and that the entry in C.H. Form No. 5 was scored out without any order of competent authority and that the defendants were in unlawful possession over the disputed land, hence the suit for declaration of plaintiffs' title and recovery of possession.

(3.) The defence in the case was that the disputed land was let out to the defendants by the Gaon Sabha and that they had become Sirdars of the disputed land and that the plaintiff had no right to maintain the suit.