MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TITLE of Shri Dilbagh Rai Mahant Gaddi Nashin of Langar Jaspal Bangar to 120 Kanals 11 Marlas of land comprised in Khasra Nos 13/6/1,6/27, 8/1, 13/2, 16/1, 17, 14/24, 25, 10, 11, 20, 21, 16/1, 17/5 and 6 situated in village Garib Nagri Tehsil and district Ludhiana was finally decided by Hon'ble the Supreme Court in his favour in Civil Appeal No. 1113-N 969 decided on 10th January, 1980 vide Annexure P-2.

(2.) ACTUAL physical possession of this land was delivered to Dilbagh Rai on 12th March, 1987 vide report in Roznamcha Annexure P.5 Factual position regarding Shri Dilbagh Rai being in actual physical possession of the disputed lands through his attorney Manjit Singh was duly verified by Naib Tehsildar on the spot on 12th June, 1990 and confirmed in order Annexure P.6 dated 18th June 1990. Title and possession of Sh.Dilbagh Rai over the land is dispute is, therefore, fully settled by the Apex Court of the country. Factual possession in this regard was reported by the police in Police Station, Sadar, Ludhiana, on 12th October,1990 vide Annexure P.8.

(3.) I have heard Shri Sumeet Mahajan, Advocate, for the petitioner, Shri B.S.Gill, A.S.G.Punjab for respondent No.1, Shri J.S.Wasu, Sr. Advocate, with Mr. C.L.Sharma, Advocate, for respondent No.2 and have carefully pursued the record .