ISHWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners on account of a registered sale deed are in possession of land measuring 300 Bighas comprised in Khasra Numbers 93, 94, 95/2, 96, 98, 99 etc. in village Manjhawali in the State of Haryana. The said land is situated on the banks of river Yamuna.

(2.) The land originally belonged to Pandit Gauri Shankar. After the change of course of Yamuna river, the land in question fell into the jurisdiction of Tehsil Secundrabad, District Bulandshahr, State of Uttar Pradesh. The said land was recorded for identity purposes as Chak Manjhavali in the revenue records of Uttar Pradesh by the Revenue Officers concerned, in the Khatauni for the year 1946.

(3.) Pandit Gauri Shankar executed lease of the land in favour of Shiv Charan, Bisheshar Das and Ram Gopal in the year 1948. The legislature of the State of Uttar Pradesh enacted the UP Zamindari Abolition and Land Reforms Act, 1950. In terms of the said enactment, the aforesaid lessees deposited ten times of the land revenue with the State of Uttar Pradesh in the year 1959 and accordingly became Bhoomidars of the land in question. The said Bhoomidars and their successors sold the said land in favour of the present petitioners and thereafter the land in question remained in physical possession of the petitioners.