SAMPKHAND MANDAL PANCHAYAT Vs. KUSUMAKARA VISHNU KODIYA

JUDGEMENT

(1.) Though, this Civil Revision Petition is posted for orders, it is taken up for final hearing, having regard to the fact that the trial Court has passed the order under Revision without there being any cause instituted before it.

(2.) This Civil Revision Petition is preferred against the order dated 5-11-1987, passed by the learned Principal Munsiff, Sirsi in Civil Misc. Case No. 23/1987, granting an order of temporary injunction against the petitioners and respondents 2 and 3, restraining them from entering, and forming a Ro&d in, S.No. 9A measuring 3 acres 23 guntas of Oevinmane Village, Sirsi Taluk, in an application filed under Sec. 151 of the C.P. Code.

(3.) There is no original suit filed by the 1st respondent seeking a decree for permanent injunction restraining the petitioners and respondents 2 and 3 from interfering with the possession of the plaintiff of the aforesaid land bearing Sy No. 9-A of Devinmane, and forming a road therein or for any other relief.