SWAMI SRI PRAKASH Vs. AWADOOT MADALSHRAM PRACHIN

JUDGEMENT

(1.) Heard learned counsels for both the parties.

(2.) This appeal from order arises out of an order dated 3.12.2007 passed by the learned District Judge, Haridwar in Misc. Case No. 22 of 2006 Swami Sri Prakash and others Vs. Sri Awadoot Mandal Ashram and others, dismissing the application of the applicant/plaintiff for leave of the Court to file a Suit under section 92 of C.P.C.

(3.) The Court below after inviting the objection including the objection from respondent nos. 1 and 2, which are also represented before this by Mr. Siddharth Singh, Advocate rejected the application for grant of leave on the ground that there is not enough evidence moved by the prospective plaintiff/appellant that the respondents are disposing of the property of the public trust. Hence, the leave was not granted. This order has been challenged by the plaintiff/appellant before this Court by means of this A.O.