Unknown vs Nagar
2023 Latest Caselaw 2429 UK

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                             COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      23.08.2023                       WPMS No. 1743 of 2023
                                       Hon'ble Rakesh Thapliyal, J.

1. Mr. Sudhir Kumar, learned counsel appears for the petitioner and Mr. Navnish Negi, learned counsel appears for the respondent.

2. By the present writ petition, the petitioner is challenging the judgment and order dated 12.04.2023 passed by learned District Judge, Nainital in Misc. Civil Appeal No. 6 of 2021 Lavendra Singh Kweera vs. Nagar Palika Parishad, Bhowali as well as the order dated 15.03.2021 passed by the learned Civil Judge (Senior Division), Nainital in Civil Suit No. 62 of 2020 Lavendra Singh Kweera vs. Nagar Palika Parishad, Bhowali.

3. The petitioner was plaintiff in Civil Suit No. 62 of 2020, whereby a permanent injunction was sought against the Nagar Palika Parishad Bhowali on the basis that the plaintiff is bhumidhar over the land in question, along with his family members.

3. A statement is given in the plaint, particularly in Paragraph Nos. 2 and 3, which reads as under:-

"2- ;g fd vU; Hkw lEifRr;ksa ds vykok oknh dh iSf=d Hkw&lEifRr fLFkr xzke dgyDohjk ijxuk N% [kkrk iV~Vh Hkokyh rglhy o tuin uSuhrky ds gky [kkrk la[;k 00163 ds [ksr la[;k 1128 "v" jdcbZ 0-0360 gs0- gky [kkrk la[;k 00028 ds [ksr [kljk la[;k 1128 "c" jdcbZ 0-0350 gs0] rFkk orZeku [kkrk la[;k 00181 fLFkr [ksr la[;k 1126 jdcbZ 0-

0030 gs0- dqy jdcbZ 0-0740 gs0] Hkw lEifRr ds vafdr vfHkys[kh; Hkwfe/kj ,oa 'kkafriw.kZ v/;klh pyk vk jgk gSA lqfo/kk ds fy, okn i= ds vfxze inksa bl in of.kZr Hkw lEifRr dks okn of.kZr Hkw lEifRr lEcksf/kr fd;k tk jgk gSA 3- ;g fd mijksDr in of.kZr Hkw lEifRr oknh ,oa mlds vU; HkkbZ;ku fojknjksa ds vafdr jktLo vfHkys[kh; gS ;g iw.kZr% iSf=d Hkw lEifRr jgh gS tks cUnkscLr iwoZ ls gh Hkwfe/kjh esa vafdr pyh vk jgh gS rFkk fpjdky ls muds 'kkafriw.kZ v/;klu esa pyh vk jgh gSA [kkrk of.kZr [kkrsnkjksa ds vykok izfroknh vFkok fdlh vU; bZdkbZ;ksa dk okn of.kZr Hkw lEifRr ls dksbZ lEcU/k] ljksdkj vFkok fdlh izdkj dk O;ogkj ugha gS rFkkfi Hkh izfroknh fcuk fdlh ;qfDr;qDr dkj.k ds] fcuk fdlh fof/kd vk/kkj ds oknh ,oa mlds HkkbZ fojknfj;ksa dh okn of.kZr Hkw lEifRr ij dfFkr fpYMZu ikdZ ds ckmUM~zh fuekZ.k gsrq iz;kljr gS rFkk blh dM+h esa izfroknh }kjk nSfud lekpkj i= fnukafdr 25-11-2020 ds vad esa bl vk'k; dh fnukad 21-11- 2020 dh foKfIr izdkf'kr dh x;h gS tks fdlh Hkh n`f"V ls fof/k ekU; ugha gSA" -

4. In reply thereto, the defendant-Nagar Palika Parishad filed their Written Statement, wherein the Nagar Palike Parishad came-up with a case that it is a reserve forest land, and on the request of the Notified Area Committee in Bhowali (now Nagar Palika Parishad, Bhowali), in 1962, the said land was leased-out to Nagar Palika Parishad, Bhowali for the purpose of Children Park. Further statement has been made by Nagar Palika Parishad, Bhowali that the plaintiff was neither in possession over the said land in the past, nor he is in possession at present. In this Suit, an Application for temporary injunction was moved, but the same was rejected on 15.03.2021, against which Civil Appeal No. 6 of 2021 was preferred before the learned District Judge, Nainital, however, the said Civil Appeal was also dismissed by order dated 12.04.2023.

5. Since the Children Park has already been

constructed, and therefore at this stage, there is no

need to stay the operation of the orders impugned.

6. The respondent may file their counter-affidavit within four weeks.

7. List this case on 29.09.2023.

(Rakesh Thapliyal, J)

23.08.2023 Rathour