MUNICIPAL CORPORATION, GURGAON Vs. RATTAN LAL

JUDGEMENT

(1.) Fight herein is for "2 Bigha Zameen". Though the land in question is stated to have been acquired by the State, but who would get compensation depends now on title of land, which is the Us herein. For convenience, parties herein are being referred as per the original recital before the trial court.

(2.) Before this court the instant second appeal was originally filed by defendant/gram panchayat having suffered adverse concurrent findings by the trial court as well as the First Appellate court.

(3.) During the pendency of second appeal before this Court, the suit land located in village Nathupur was notified within the territorial limits of Municipal Corporation, Gurugram. Resultantly, the Municipal Corporation was impleaded as appellant No. 2 vide an order dated 18.05.2010.