THAKURDAWARA KHERI NAGA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS order will dispose of Civil Revision Nos. 3803, 3804, 3805, 3806, 3807, 3808, 3809, 3810, 3811, 3812, 3813, 3814, 4566, 4567, 4568, 4569, 4570, 4571, 4572, 4573, 4574, 4575, 4576, 4577, 4578, 4579, 4580, 4581, 4582, 4583, 4584, 4585, 4586, 4587, 4588, 4589, 4590, 4591, 4592, 4593, 4594, 4595, 4596, 4597, 4598, 4599, 4600, 4601, 4602, 4603, 4604, 4605, 4606, 4607, 4608, 4609, 4610, 4611, 4612, 4613, 4614, 4615, 4616, 4617 and 4618 of 2005 all titled as Thakurdwara Kheri Naga and others v. District Collector and others, as common questions of law and facts are involved in these revision petitions.

(2.) THE petitioners are registered religious and charitable institution of Nirankari Vaishnav Sect of Bairagi Sampardai of Hindu religion. In the Thakurdwara of Kheri Naga, idol of Thakurji is installed and worshiped by the worshippers of the said sect. The above mentioned Thakurdwara, a religious institution, is owner in possession of land measuring 25 bighas 7 biswas and for the purpose of cultivation of the said land, the same had been given on rent to the tenants on payment of Batai/share of produce to the religious institution.

(3.) THE claim of the petitioners was that the respondents are in unauthorised occupation of the religious premises and had cultivated the crop of Kharif 2001 to Rabi 2004, but had not paid any damages/share of produce for unauthorised use and occupation of religious premises.