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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 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.  

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