LAWS(UTN)-2004-12-55

MURTI SHRI RAGHUNATH JE MAHARAJ VIRAJMAN MANDIR SHRI RAGHUNATH JEE MAHARAJ Vs. ADDITIONAL DISTRICT JUDGE

Decided On December 02, 2004
Murti Shri Raghunath Je Maharaj Virajman Mandir Shri Raghunath Jee Maharaj Appellant
V/S
ADDITIONAL DISTRICT JUDGE Respondents

JUDGEMENT

(1.) HEARD Sri Arvind Vashisth, Counsel for the petitioner and Standing Counsel for the respondents.

(2.) BY the present writ petition, the petitioners have prayed for a writ of certiorari quashing the order dated 25.5.2004 passed by the Additional District Judge/F.T.C. -Vth, Dehradun in Misc. Appeal No. 28 of 2004 (Raj Kumar v. Murthi Sri Raghunathjee Maharaj and Ors.).

(3.) BRIEFLY stated, the facts giving rise to the present writ petition are that the petitioners filed a Suit in the Court of Civil Judge (Sr. Div.), Dehradun against the defendant for permanent injunction restraining the defendant not to interfere in possession of the plaintiff over the property in suit.