STATE OF HARYANA Vs. RULIA

JUDGEMENT

(1.) This judgment shall dispose of four appeals as titled above, as all of them involve common facts.

(2.) These four appeals have been filed by the State of Haryana assailing the concurrent findings of the Courts below. The suits filed by the plaintiffs of these cases for declaration and consequential relief of permanent injunction, regarding the suit property involved in each of the case, were decreed by the trial Court; and the appeals filed by the State were dismissed by the First Appellate Court, thus affirming the findings of the trial Court.

(3.) Facts are being noticed from the RSA - 4193 of 1999 (State of Haryana v. Jatiram).