PARKASH SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THROUGH this order, civil revision Nos.4691, 4679, 4690, 4693 and 6232 of 1999 shall be disposed as the same question of law and fact is involved in all these revisions.

(2.) FACTS are being taken from civil revision No. 4691 of 1990.

(3.) DEFENDANTS contested this application. It was denied that the plaintiff has been residing in the suit property for the last 30 years or electricity connection is in his name. He is not recorded in government record as in possession. Task of re -settlement of Bhakhra Oustees was looked after by the Bhakhra Beas Management Board. Allotment was made to the workers but no allotment was made to the plaintiff. Plaintiff wants to illegally occupy suit property through the instrumentality of the present suit, Since he is not in possession of any land, question of his dispossession or causing of irreparable loss to him does not arise. They (defendants) have every right to prevent illegal encroachment. Plaintiff has no prima facie case nor balance of convenience is in his favour.