TARAI KALA SANGAM SHRI RAM LEELA COMMITTEE, GOVINDPUR, DISTRICT UDHAM SINGH NAGAR Vs. CIVIL JUDGE (J.D.) UDHAM SINGH NAGAR AND ANOTHER

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By the present writ petition the petitioner has prayed for quashing of the order dated 5.10.2004 passed by the respondent No. 1 in Civil Suit No. 32 of 2000, Shambhu Prasad Joshi Vs. Tarai Kala Sangam Sri Ram Leela Committee and others .

(3.) Briefly stated a suit was filed by the plaintiff respondent No. 2 being suit No. 32 of 2000 for grant of permanent injunction on plot No. 779 area 9000 sq. feet situated at village Gularbhoj, Tehsil Gadarpur, District Udham Singh Nagar.