- (1.) The State of Punjab, Department of Irrigation and Power Research Institute, Amritsar and the Chief Engineer (Research)-cum- Director, Irrigation and Power Research Institute, Amritsar have preferred the present appeal against as many as 253 respondents aggrieved by the concurrent verdicts of the Courts below.
(2.) Both the Courts below dismissed the suit instituted by the State claiming ownership by way of adverse possession with respect to land comprised in Pocket B as fully described in the head-note of the plaint. It may be mentioned at the outset that in the present appeal the State has challenged the findings returned by the Courts below concerning the land comprised in Pocket B alone. It is found that the suit stands decreed concerning Pocket A land, but there is no challenge to the said part of the judgement and decree by any of the aggrieved parties.
(3.) The State preferred the first appeal before the Addl.District Judge, Gurdaspur arraying all the respondents No.1 to 253 herein. Learned Addl.District Judge, Gurdaspur vide order dated 2.4.2005 directed deletion of respondents No.1 to 251 herein from the array of parties. Against the said order, the State of Punjab, i.e. the appellant herein, filed C.R. No.3569 of 2005 which was dismissed by this Court vide order dated 15.7.2005 observing therein that respondents No.1 to 251 herein were only proforma respondents and, therefore, their presence was not required for disposal of the first appeal.;