LEELA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common questions of law and facts are involved in the present three writ petitions, the same are being decided together by this common judgement.

(2.) The petitioners in the above three writ petitions are the plaintiffs in the respective Suits i.e. in WPMS No. 246 of 2020, Leela Singh Vs. State of Uttarakhand and others, its Suit No. 153 of 2017, Leela Singh Vs. Surendra and others; in WPMS No. 1008 of 2020, Kishan Lal and others Vs. State of Uttarakhand and others, its Suit No. 158 of 2017, Kishan Lal and others Vs. Surendra and others; and in WPMS No. 1010 of 2020, Chandrapal and another Vs. State of Uttarakhand and others, its Suit No. 159 of 2017, Chandrapal and others Vs. Surendra and others.

(3.) In all the above three writ petitions, the petitioners, who are the plaintiffs in the aforesaid respective suits, referred above, had filed their respective applications before the learned trial Court, invoking the provisions contained under Order 39 Rule 1 and 2 of the CPC, for the grant of temporary injunction, which was rejected by the learned trial Court by respective orders passed on 22.07.2019, in their respective suits, as detailed above.