RAM RICHPAL Vs. GRAM PANCHAYAT OF VILLAGE TEEKLI

JUDGEMENT

(1.) After obtaining previous approval of the Sate Government of Haryana in the Panchayat Department, Gram Panchayat, Teekli sold 1 bigha 7 biswas of shamilat Johar land to the Teekli Co-operative Credit and Service Society Ltd. vide registered sale deed dated February 18, 1980. Mutation No. 1253 entered in respect of this sale was attested on August 28, 1980.

(2.) Describing themselves as representatives of natives of village Teekli, plaintiff-appellants filed against defendant-respondents civil suit No. 1073 on October 17, 1981 for permanent injunction restraining them from raising any construction thereon, fitting any electric installation thereon or building any bus stop there at or making any road from or to the land in suit. Learned trial Court decreed the suit on December 5, 1983. In Civil Appeal No. 11/13 filed on January 18, 1984 learned lower Appellate Court set aside the decision of the learned trial Court and dismissed the suit. Hence R.S.A. No. 3545 of 1985 in this Court.

(3.) I have heard Shri R.K. Verma, Advocate for the appellants, Shri C.B. Goel, Advocate, for the respondents and have carefully gone through the record of proceedings before the learned two courts below.