GOVERNMENT OF INDIA Vs. RESHMA

JUDGEMENT

(1.) This judgment of mine would dispose of civil revision petitions Nos. 1572 of 1988 and 1963 of 1989 as they arise out of similar facts, may be, two revision petitions have arisen out of the two separate suits but between the same parties and concerning same land.

(2.) One Smt. Reshma, who is respondent No. 1 in civil revision petition No. 1572 of 1988 and petitioner in Civil Revision Petition No. 1963 of 1989 (hereinafter would be described as plaintiff) filed suit in the trial Court for declaration to the effect that she had been in, possession over the suit land measuring 21 Kanals and 15 Marlas, situated in the revenue estate of Hisar, and that daily diary reports No. 143 dated 1-12-1907 and No. 151 dated A 1 12-1987 regarding giving possession are mere paper transactions and the same were null and void.

(3.) The trial Court vide its orders dated 29-4-1988 declined the injunction Against the order of the trial Court, the matter was taken in appeal by the plaintiff. The appeal was allowed by the District Judge, Hisar by his order dated 4-6-1988. Against the acceptance of the appeal, the Government of India has preferred civil revision petition No. 1572 of 1988 and, therefore, this Court intends to dispose of the revision petition filed by the Government of India in the first instance before dealing with the revision petition filed by the plaintiff, that is, civil revision petition No. 1963 of 1989.