- (1.) This appeal has been filed by the plaintiff State Farm Corporation of India against the judgment and decree dated 27.11.2008 passed by learned Additional District Judge, Raisingh Nagar, District Sri Ganganagar in Civil Original Suit No.32/2010 State Farm Corporation of India vs. State of Rajasthan & anr. for permanent injunction.
(2.) The learned court below rejected the suit filed by the plaintiff State Farm Corporation of India, inter alia, on the ground that the plaintiff has failed to establish its right, title or interest over the land in dispute situated at CentralState Farm, Jaitsar and, since the land in question belongs to the respondent- Forest Department, thus, the Forest Department has right to cut the trees standing on both sides of road of the disputed land and canal.
(3.) By the consent of both the learned counsels, since the dispute between the two organisations of government, the plaintiff being State Farms Corporation of India (A Government of India undertaking) and on the other hand, the State of Rajasthan represented by District Collector, Sri Ganganagar and Dy. Forest Officer, Sri Ganganagar, it is desirable that the dispute may be referred to the Central Empowered Committee to be constituted by Central Government under the directions of the Hon'ble Supreme Court in the matter of Oil and Natural Gas Corporation and another vs. Collector of Central Excise, 1995 Supp4 SCC 541.;