WAZIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is plaintiff's second appeal against the judgment and decree dtd. 20/10/2023 passed by the Court of learned Additional District Judge, Hisar dismissing the appeal against the judgment and decree dtd. 10/7/2018 passed by the Court of learned Additional Civil Judge (Senior Division), Hansi, vide which the suit filed by the appellant for permanent injunction was dismissed.

(2.) The plaintiff filed a suit for permanent injunction restraining the defendants from demolishing or dispossessing the plaintiff from his house and shop constructed on land comprised in Khasra No.512//22/2/1(2-3) Khewat No.5237//5032, Khatoni No.6463 situated near Railway Station, Umra Road, Tehsil Hansi, District Hisar. The case set up by the plaintiff was that he had purchased a plot measuring 04 Marlas (127 Sq. Yards), being 4/63 share of Khasra number referred to above as per the Jamabandi for the year 2012-2013 vide registered sale deed dtd. 18/11/2005. Mutation dtd. 28/12/2005 was entered. The plaintiff constructed his house and shop. A notice dtd. 27/5/2016 was issued by defendant No.2 stating that the plaintiff was in unauthorized possession of a portion of the land mentioned in the notice. The notice was issued on the basis of some demarcation having been carried out by the defendants. It was averred that the notice had never been served upon the plaintiff and that a false demarcation report had been prepared. It was also averred that despite considering the objections of the plaintiff, a number of notices were issued on various dates to remove the unauthorized construction. It was also averred that some land had been acquired vide award No.35-H dtd. 20/1/1960 but the land of the plaintiff had never been acquired.

(3.) The suit was opposed by the defendants. In the written statement, certain preliminary objections on the ground of maintainability, jurisdiction, the suit being time barred, the plaintiff not having approached the Court with clean hands etc. were raised. On merits, it was stated that there was a common road from Hansi to Village Umra which was 12 Karams wide and was in Khasra No.1260 and 512//22/2. It was a metalled road being used by the common people of villages Umra, Sultanpur, Dahima, Ratera, Nalwa etc. It was averred that a railway crossing and an over bridge was to be constructed. It was further averred that the plaintiff had encroached upon land measuring 34.91 Sq. Yards comprised in Khasra No.512//22/2 and accordingly dismissal of the suit was prayed for.