CHHEDAN LAL Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Mr. Adarsh Mehrotra, learned Counsel for the Petitioners, Mr. Ashish Chaturvedi, learned Counsel for the opposite party No. 3 as well as learned Standing Counsel.

(2.) Being aggrieved with the order dated 5th of December, 2006, passed by the Civil Judge (Junior Division), Sadar, Faizabad in Regular Suit No. 335 of 2006 on the application for temporary injunction as also with the order dated 25th of February, 2010, passed by the Additional District Judge, Faizabad in Misc. Civil Appeal No. 80 of 2006, the Petitioners have preferred the present writ petition.

(3.) By means of order dated 5th of December, 2006, the trial court has rejected the Petitioners'/Plaintiff's application for temporary injunction on the ground that the Latrine constructed by them is situated at the public passage which is a nazul land by which the public passage has been obstructed, therefore, the same cannot be permitted to remain stand.