AIR 1935 LAHORE 588

Lahore High Court

Hon'ble Judge(s): Tek Chand , J

(A) Cantonment Act (2 of 1924) , S.2(37)— Street - Space having gates on both aides - Held it was not street. Where gates have been in existence on both sides of the space for a number of years, it cannot be presumed that the public have a right of way over this space and the land cannot be deemed to be a street.(Para 589C1) (B) Cantonment - Records - General Lands Register of Cantonment - Implicit faith should not be placed on them - Corroborative evidence from other records is necessary - Evidence. It is not possible to place implicit reliance upon the General Lands Register of Cantonment without corroborative evidence from other records of the Cantonment Board or other testimony of an unimpeachable character.(Para 589C2) .....