NAVIN CHANDRA S/O SRI MADHWANAND Vs. KAMLESHWATI

JUDGEMENT

(1.) URGENCY application no. 792 of 2013 is allowed.

(2.) HEARD .

(3.) LEARNED counsel for the petitioners submitted that the petitioners are in possession of land in question. It is further pleaded that petitioners have been falsely implicated to pressurize them in the civil litigation pending between the parties in respect of the disputed land.