Satish Chandra, J. - (1.) This is an appeal by the plaintiffs. The suit was for an injunction to restrain the defendants from interfering with the plaintiffs' right to use the land in dispute as a 'khaliyan' (threshing floor) and for directing the defendants to remove certain in pegs etc. made by them in the land in dispute.
(2.) The plaintiffs were the zamindars in the village and owned the land in dispute as such before the commencement of the U.P. Zamindari Abolition and Land Reforms Act 1950. By virtue of Section 6 of that Act the plaintiffs' right, title and interest in the land in suit vested in the State of Uttar Pradesh with effect from 1-7-1952. In October, 1956 the defendants interfered with the continued exercise of the plaintiffs right to use the land in dispute as a threshing floor. Hence the suit.
(3.) To the suit, the Gaon Samaj and the State of Uttar Pradesh were added as parties as it was alleged that they are the owners of the land in suit.;