Rakesh Sharma, J. - (1.) Hon'ble Heard Sri M.N. Singh, learned counsel for the appellant and Sri Somesh Khare, learned counsel, who has put in appearance on behalf of the respondents.
(2.) This is a Second Appeal, preferred under Section 100 of the Code of Civil Procedure assailing the judgment and decree dated 19.12.1999, passed by the XI Additional District Judge, Ghaziabad in Civil Appeal No. 98 of 1999 by which the Lower Appellate Court has affirmed the judgment and decree passed by the Trial Court, that is, the First Additional Civil Judge (Sr. Division), Ghaziabad on 26.2.1999.
(3.) Both the Courts below have recorded concurrent findings of fact in arriving at a conclusion that the cancellation and resumption of residential plot of the plaintiff-respondent by the Authorities of New Okhla Industrial Development Authority (hereinafter referred to as the NOIDA) was illegal, null and void.;