RAM DAAN Vs. URBAN IMPROVEMENT TRUST
LAWS(SC)-2014-8-16
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on
August 01,2014
Ram Daan
Appellant
VERSUS
URBAN IMPROVEMENT TRUST
Respondents
Referred Judgements :-
PERRY V. CLISSOLD [REFERRED TO]NAIR SERVICE SOCIETY LIMITED VS. K C ALEXANDER [REFERRED TO]
Cited Judgements :-
SUMER VS. BATOR [LAWS(ALL)-2020-7-155] [REFERRED TO]FAKRUDDIN MIAN AND OTHERS VS. SARVODAYA UCHCHA VIDYALAYA, PALAMAU AND OTHERS [LAWS(JHAR)-2017-6-102] [REFERRED TO]
FAKRUDDIN MIAN VS. SARVODAYA UCHA VIDYALAYA, SATBARWA THROUGH STATE OF JHARKHAND THROUGH DISTRICT EDUCATION OFFICER, PALAMAU [LAWS(JHAR)-2017-8-97] [REFERRED TO]
EDWARD ALIAS ADWARD PAUL MACHADO, MUMBAI VS. J R ARYAN, CHAIRPERSON, AIRPORT, NEW DELHI AND OTHERS [LAWS(BOM)-2015-10-270] [REFERRED]
LACHALLA KISTAIAH VS. REKHA RAMESH [LAWS(APH)-2014-12-66] [REFERRED TO]
KALYAN SINGH VS. SARITA MISHRA [LAWS(CHH)-2023-6-39] [REFERRED TO]
AMAR CHAND SON OF SHRI PANCHU LAL VS. SMT. SUSHILA WIFE OF LATE SHRI MADAN MOHAN [LAWS(RAJ)-2017-1-156] [REFERRED TO]
SHANTI DEVI & ORS VS. LALA RAM & ORS [LAWS(RAJ)-2014-12-304] [REFERRED]
NARAYAN VS. GURANJAN (DEAD) THROUGH LRS [LAWS(CHH)-2023-2-2] [REFERRED TO]
PADHIYAR PRAHLADJI CHENAJI VS. MANIBEN JAGMALBHAI DECEASED THRO HEIRS [LAWS(GJH)-2018-10-32] [REFERRED TO]
BALASUBRAMANIAN VS. M. AROCKIASAMY (DEAD) THROUGH LRS [LAWS(SC)-2021-9-4] [REFERRED TO]
MUNICIPAL BOARD JHUNJHUNU AND ORS. VS. PRAHLAD RAM (SINCE DECEASED) AND ORS. [LAWS(RAJ)-2017-12-119] [REFERRED TO]
STATE OF RAJASTHAN THROUGH COLLECTOR VS. VIMLA [LAWS(RAJ)-2017-1-195] [REFERRED TO]
LAXMAN MAHATMA VS. URBAN IMPROVEMENT TRUST, BIKANER [LAWS(RAJ)-2021-8-1] [REFERRED TO]
SAVITA SARDANA VS. SATISH PAUL [LAWS(DLH)-2023-3-126] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)This appeal arises out of a judgment dated 23rd January, 2012 of the High Court of Rajasthan at Jodhpur in an appeal Under Section 100 of the Code of Civil Procedure, 1908 (for short "the Code of Civil Procedure"). By the impugned judgment, the appeal was dismissed.
(3.)The Appellant herein filed an Civil Suit No. 71 of 1976 on the file of the Additional Munsif and Judicial Magistrate, First Class, No. 1 Bikaner seeking a decree of permanent injunction restraining the Respondent herein from dispossessing the Appellant of a plot of land admeasuring 4914 sq. yards and further not to demolish the construction existing over the said property. The Appellant pleaded uninterrupted possession of the suit scheduled property from the year 1942. From the averments of the plaint, it appears that the Appellant encroached on the said property in the year 1942.
(2.)This appeal arises out of a judgment dated 23rd January, 2012 of the High Court of Rajasthan at Jodhpur in an appeal Under Section 100 of the Code of Civil Procedure, 1908 (for short "the Code of Civil Procedure"). By the impugned judgment, the appeal was dismissed.
(3.)The Appellant herein filed an Civil Suit No. 71 of 1976 on the file of the Additional Munsif and Judicial Magistrate, First Class, No. 1 Bikaner seeking a decree of permanent injunction restraining the Respondent herein from dispossessing the Appellant of a plot of land admeasuring 4914 sq. yards and further not to demolish the construction existing over the said property. The Appellant pleaded uninterrupted possession of the suit scheduled property from the year 1942. From the averments of the plaint, it appears that the Appellant encroached on the said property in the year 1942.
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