FURKAN ALI Vs. MAHANT DEVENDRA DAS & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing the impugned order dated 22.06.2016, passed by Civil Judge (Senior Division), Dehradun on application paper no. 8C2 filed in O.S. no. 326 of 2016, Mahant Devendra Dass and others vs Rampher and others. A writ in the nature of mandamus has also been sought directing respondent nos. 1 to 3 to maintain status quo on spot.

(2.) After arguing the writ petition at some length, learned counsel for the petitioner confined his prayer only to the extent that learned Civil Judge (Senior Division), Dehradun be directed to decide temporary injunction application and objections thereon on 04.07.2016.

(3.) A perusal of the impugned order would indicate that after granting ad-interim injunction order, learned trial court has fixed 04.07.2016 for disposal of application under Order 39 Rule 1 and 2 CPC and objections thereon.