ARUN TANDON, J. - (1.) HEARD Sri V.K. Singh, holding brief of Sri S.N. Singh, learned Counsel for the petitioners, Sri M.D. Singh Shekhar, learned Counsel for the respondent Nos. 2 to 9 and Sri Piyush Shukla, learned Standing Counsel for the respondent No. 1.
(2.) ORIGINAL Suit No. 471 of 1980 was filed by four petitioners, namely -Lal Bahadur Yadav, Bajrangi Yadav, Maheep Yadav and Shiv Nath Yadav against seven respondents, namely - Udai Raj, Brijraj Yadav, Ramratan Yadav, Ramjatan Yadav, Shivjatan Yadav, Rampejan and Harendra. The reliefs prayed for in the said suit, read as follows: (a) Adalat say bajariya degree hukm imtahai dwami prativadigan ko agya di jai ki ve kabja dakhal ham vadigan par zameen nijai mai uspar isthit chijon ke mana va muzahim na ho aur na uspar kisi prakar ka swatwa kayam karen aur na apney makan ka koi darwaja iss zameen par kayam karen aur na usse kisi prakar ki amdaraft karen maliyat dadarsi Moo. 200/ - hai kyonki maliyat ka 1/5 Moo. 200/ - say kam hai. (b) Yahki agar dauran mukadma main pratiwadigan kisi prakar ka koi nirman karney va koi todfod karen to uss soorat main bajriya hukm imtenal prativadigan ko hukm diya jai ki andar miyad mooina adalat apne nirman yaa anya karya ko hatakar zameen ko khali kar behalat assli kar deven. Agar Adalatali Agar Adalat ki agya ka ullanghan karen to bajriya ahalkar adalat tamila degree basrapa prativadigan kar diya jaye. Maliyat dadrai haza Moo. 200/ - kayam ki gai hia. Kyonki maliyat zameen ka 1/5 Moo. 200/ - say kam hai. (c) Yahki kisi karan sey zameen nizai say vadigan ki badkhali saabit ho to uss surat main degree dakhai bai bahak vadigan virudh prativadigan sadeer parmai javey. Dardarsi haza ka mulyankan Moo. 200/ - malkiyat zameen va uss per isthit chijon key hain. (d) Kool kharch mukadma zimma prativadigan ayadkiya jave. (e) Ooprokat dadarul hai ke alava ya bajey kisi anya dadarai ke vadigan najdik rai adalat adhikari ho to ata pharmai numbaran 7/ - 030,8/ -010,9 -032, Ajruya Batvara San 1917 Isvi Babat Mauza Ghanghata, Paragana -Autrualiya, Zila Azamgarh mai uspar Isthit chijon key hain. The said suit was dismissed in default on 21 -10 -1981. An application was filed for recall of the order dated 21st October, 1981, dismissing the suit, was also dismissed. Against the said order, a revision was filed, which was also dismissed. In such circumstances, the order dismissing the suit became final between the parties.
(3.) SUBSEQUENTLY Original Suit No. 99 of 1984 was filed by the plaintiffs of Suit No. 471 of 1980 alongwith one Sri Lagan Yadav, S/o Sri Daljeet Yadav against the same defendants, who were parties of Suit No. 471 of 1980. Reliefs prayed for, in the subsequent suit, read as follows: (a) Yah ki nayalaya say prativadigan ke virudh adesh ish visay ka parit kiya jave ki prativadigan ashriyaya shikayti ai kisam nand khuntajat chchappar ko vivadit bhumi sey akshar A.B.C.D. sey nayalaya dwara nirdharit vivad ke andar hatakar va darwaja nizai band karke zameen bahalat ashli kar daya, basurat kashir rahney tamila degree zariya ahalkar adalat prativadigan ke kharchon se kara diya jave. Tayun ish dadarshi ka vastey adhikar sunvai Moo. 1000 rupya va aday rasamu Moo. 200 rupya hai. (b) Yah ki nayalaya se prativadigan ke virudh asthai nishedhagayan ish visay ki parit ki jave ki vey kabja dakhal vadigan upar vivadit bhumi va ushmey isthit vadigan ki chijon par mana muzahim na hon, na darwaja nizai se vivadit bhumi main bamdaraft karen. Tabun is dadarshi ka dastey adhikar smapt moo. 1000 rupaya bakdar maphit vivadit bhumi va ushmay isthi chijon ke hain tatha vastey aday rasum malkiyat ka 1/5 Moo. 200/ - rupaya hi. (c) Yah ki yadi vivadit bhumi ke kisi saj say badakhali vadigan karar paveyn to uss par dakai bhi dikhaya jave, tagun is dadarshi ka Moo. 10 rupya bakdar baliyat vivadit bhumi hai. (d) Yah ki kook kharch ginka prativadigan aayad kiya jave. ;