ANIL KUMAR Vs. DISTRICT MAGISTRATE, HARIDWAR

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that he instituted a civil suit, O.S. No.117 of 2008, Anil Kumar Vs. Mustakeem and Others, against Mustakeem, Rajendra Sharma, R.K. Tyagi, Kali Ram and Teerath Singh ("the defendants") for permanent injunction ("the suit") regarding land Khasra No.170, situated in Village Saidpura, Mewarkala, District Haridwar ("the disputed land"). The suit was dismissed on 30/1/2014. The petitioner did move Civil Appeal No.6 of 2014, Anil Kumar Vs. Mustakeem and Others, challenging the judgment and decree dtd. 30/1/2014, passed in the suit, in the court of District Judge, Haridwar ("the appeal"). The appeal was decided on 28/2/2015 and the suit was decreed restraining the defendants in the suit, namely, Mustakeem, Rajendra Sharma, R.K. Tyagi, Kali Ram and Teerath Singh in interfering with the peaceful possession of the petitioner on the disputed land.