MAM CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioners pray for the following reliefs, among others:

(2.) Heard learned counsel for the petitioners, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) It is the submission of learned counsel for the petitioners that a Civil Suit was filed by the petitioner no.2 against respondent no.3 and his sons wherein stay was granted by the Civil Court. Despite the injunction order, the respondent no.3 and others obtained forcible possession of the shop in question. The FIR has been falsely lodged on behalf of respondent no. 3 in order to pressurize the petitioners to give up their claim over the shop.