Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8745-8746 OF 2016
(ARISING OUT OF SLP(C) NOS.7710-7711/2015)
SAROJ MAHESHWARI APPELLANT(S)
VERSUS
STATE OF HARYANA & ORS. RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel for the parties.
2. Leave granted.
3. Upon perusal of the impugned judgment, it appears
that the possession of the land in question was with
JUDGMENT
the owners of the land in question in 2002-2003.
Whereas, as per the respondents the possession was
taken over in the year 1995-1996. There appears to
be some doubt, which was not examined by the High
Court.
4. Therefore, we set aside the impugned orders and
remand the matters to the High Court so that it can
be decided afresh after hearing the parties.
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5. The appeals are disposed of as allowed with no
order as to costs.
.......................J.
[ANIL R. DAVE]
.......................J.
[L. NAGESWARA RAO]
NEW DELHI;
SEPTEMBER 02, 2016.
JUDGMENT
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