SURESH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE instant appeal by appellant/plaintiff under Section 100 of C.P.C. is directed against the concurring judgment and decree dated 30/11/2009 passed by Fourth Additional District Judge (Fast Track Court), Shivpuri (M.P.) in Civil Appeal No. 9 -A/2009; confirming the judgment and decree dated 17/8/2009 passed by Civil Judge, Class -II, Pohari, District Shivpuri in Civil Suit No. 20 -A/2008. Plaintiff's suit for declaration and permanent injunction has been dismissed.

(3.) DEFENDANT /State filed written statement denying all the plaint allegations. It is submitted that Patta granted in favour of the plaintiff has been cancelled by SDO vide order dated 22/6/2001 and this order has been affirmed by the Revisional Court as well as Board of Revenue. Entire proceedings is in accordance with law. It is denied that the plaintiff is in possession of the suit land and harvesting crops thereon.