SURINDER SINGH Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) The present regular second appeal has been filed against judgment and decree dated 18.1.2010 passed by learned Additional District Judge, Narnaul, dismissing appeal filed by present appellants-plaintiffs against judgment and decree dated 15.9.2005 passed by learned Civil Judge (Junior Division), Mahendergarh, dismissing suit filed by present appellants- plaintiffs.

(2.) I have heard learned counsel for the appellants and have gone through the whole record carefully including both the judgments passed by learned Courts below.

(3.) Briefly stated, appellants-plaintiffs filed this suit for a decree for declaration to the effect that they are owners in possession of the land in dispute in equal shares and that respondents-defendants have no concern with the same. They have also challenged order passed by Prescribed Authority Mahendergarh, dated 10.4.1995, order of Collector Mahendergarh at Narnaul, dated 21.9.1995, and order dated 27.9.1995 passed by Commissioner, Gurgaon Division, Gurgaon, under Haryana Ceiling on Lands Holdings Act, 1972 (for short 'the Act') being illegal, void and not binding upon their rights.