MUNICIPAL COMMITTEE Vs. RATNI DEVI AND ORS

JUDGEMENT

(1.) For the reasons mentioned in the application, the order dated 12.05.2010 passed by this Court is recalled and the appeal is restored to its original number.

(2.) CM stands disposed of.

(3.) This is defendant's second appeal challenging the judgment and decree of the courts below whereby the suit of the plaintiffs-respondents for declaration to the effect that the entries in the revenue record from the year 1999-2000 and that name of plaintiff-respondent was liable to be entered in the column of cultivation in favour of the appellant were illegal, was decreed. The consequential relief of permanent injunction was also granted restraining the appellant from interfering in the possession of the plaintiffs-respondents over the suit land except in due course of law.