GOPALDAS FIRM Vs. KRISHI UPAJ MANDI SAMITI

JUDGEMENT

(1.) THIS Judgment shall govern the disposal of S. As. No. 236/86 filed by Firm Gendalal Bhanwarlal Jain, Guna and No. 15/87 filed by Firm Dhankumar Vijaykumar Jain, Grain Merchants. Guna, the three appeals having been heard analogously being against the same respondents in view of the common questions of fact and law arising therein.

(2.) ALL the three appeals raise the following common substantial question of law: - -

(3.) THE plaintiffs alleged the allotments in their favour to be valid and sought for declaration of the validity of the leases coupled with the consequential relief of injunction restraining the defendant/respondents from obstructing the proposed construction of the plaintiffs on the plots allotted to them.