- (1.) The petitioner filed suit before the trial Court with a prayer for restraining the respondents from interfering in his possession over the land bearing khewat no. 125, khatoni no. 131, measuring 100 kanals 5 marlas as per jamabandi for the year 2009- 10 situated in village Sisoth, Tehsil and District Mohindergarh, more specifically comprising of khasra nos. 42//22 (7-8), 43//5 (8-0), 7 (8- 0) measuring 23 kanals 8 marlas.
(2.) The plea of the respondents was that the suit land forms part of khasra no. 85 which is owned by Gram Panchayat. Out of aforesaid khasra no. 85, 10 acres of the land has been allotted to respondent-Housing Board vide a Government Notification.
(3.) The averment of the petitioner in the suit was that he got his land demarcated on 17.08.2012 from one Kanungo and the respondents were found in unauthorized possession of 1 marla of his land. The respondent gave up possession of that 1 marla of land but now they are trying to interfere over the rest of his land.;