STATE OF MADHYA PRADESH Vs. HARCHARAN SINGH

JUDGEMENT

(1.) Heard the learned Govt. Advocate representing the appellant/State.

(2.) Perused the Record.

(3.) The dispute in the present case relates to the title in respect of certain agricultural holdings. The respondent in this appeal had filed a suit seeking a declaration that he was the owner in possession of the aforesaid agricultural holdings and for a permanent prohibitory injunction restraining the defendants including the State of M.P. through the Collector, and the Tahsildar, Gwalior from either dispossessing him from the land in dispute or interfering in his possession thereof.