GURCHARAN SINGH Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) This revision is directed against the order passed by learned Additional District Judge, Jalandhar, dated 20.8.1998 vide which the appeal preferred by the respondent-defendant was allowed.

(2.) The plaintiff, petitioner herein, had filed a suit for injunction stating that he is in possession of land measuring about 108 kanals 8 marlas as detailed in the plaint. Entries to this effecting as shown in the revenue record for the year 1991-92 continue for the more than 30 years without any interference from the defendants. It was further averred that the defendants had no concern with the land and by getting wrong entry effected in the revenue record, the defendants were threatening to dispossess the plaintiff from the suit land forcibly. It was stated that one Major Singh was identically placed and was enjoying such type of land.

(3.) The suit was contested by the Gram Panchayat who stated that they were the recorded owners of the land. They challenged the very locus-standi of the plaintiff to file the suit. It was stated that the plaintiff had been granted lease for one year by the Gram Panchayat of the land in question and all the revenue entries are in the name of the Gram Panchayat and Gurcharan Singh is a tenant.