YOGESHWARI Vs. ASSISTANT COMMISSIONER DEVASTHAN DEPT

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 25/10/2018 passed by Additional District Judge No.2, Abu Road, whereby the judgment and decree dtd. 2/1/2014 passed by Civil Judge (Jr. Division), Abu Road has been affirmed and the appeal filed by the appellants has been dismissed.

(2.) The suit for declaration was filed by the plaintiffs-appellants, inter alia, seeking following reliefs:-

(3.) In the suit, the plaintiffs set out grounds questioning the validity of the orders in various paragraphs.