- (1.) Arguments raised by the learned counsel for the parties heard.
(2.) This judgment of mine shall dispose of three aforementioned connected petitions filed by the State of Haryana against the order dated 22.8.1994 passed by the District Judge, Bhiwani, accepting the appeal and dismissing the application for eviction preferred by the State of Haryana.
(3.) The respondents are in unauthorized possession of the land of the State of Haryana over which they have constructed houses. The land is located on Delhi-Hisar road near village Mundhal. On issuance of notices to the respondents, they resisted the same by filing reply, in which they claimed that they have constructed their residential houses since long and are owners in possession of the land in dispute. They further pleaded that the land belongs to the Union of India and not the State Government.;