- (1.) Heard Sri B.B. Paul, learned counsel for appellants. One appears on behalf of respondent though case has been called in revised. Hence, we proceed to decide this appeal ex-parte.
(2.) This is a plaintiff's appeal under Section 96 of Civil Procedure Code, 1908, arisen from judgment and decree dated 20th April, 2004 passed by Sri Kaushlendra Yadav, Additional Civil Judge (Senior Division), Court No. 2, Ghaziabad, dismissing plaintiff-appellants Original Suit No. 864 of 2000.
(3.) Plaintiffs instituted aforesaid suit for purposes of declaration that land in dispute Khasra No. 580/1, area 0-7-10, situated at Village - Shahibabad, Pargana - Loni, Tehsil and District - Ghaziabad, whereon there existed a saw mill and constructions owned by plaintiffs and they are in possession thereof hence respondent authority should be restrained from interfering in their possession in any manner.;