2000 AIR SCW 3462 ::2001 (9) SCC 295 ::(2000) 6 Supreme 387 ::(2000) 7 JT 382 (SC)

Supreme Court Of India

Hon'ble Judge(s): B. N. Kirpal, M. B. Shah , JJ

Haryana and Uttar Pradesh (Alteration of Boundaries) Act (1979) , S.3— Demarcation of fixed boundaries - Villages Kanigarhi Shamsham Nagar and Govinsgarh which were part of U.P. got transferred to State of Haryana - Owners of land in these villages claiming that their names be entered in permanent revenue records of Haryana - Names of petitioners holding land in Kanigarhi and Shamsham Nagar entered in jamabandi of Haryana - Possession also handed over to them - Direction to give them khata also issued - Problem of village Govinsgarh remaining unsolved because of duplicity of records - Cannot, as they involve question of fact, be resolved in writ petition - Parties directed to approach concerned Courts. (Para 3 4)