PURANWASI Vs. IIIRD ADDITIONAL DISTRICT JUDGE GHAZIAPUR

JUDGEMENT

(1.) Heard Sri K.P.S. Yadav, learned Counsel for the petitioners.

(2.) A suit was filed for injunction by the contesting respondent No. 2 on the ground that the name of the petitioners have incorrectly been recorded in the revenue records and it is the answering respondent who has title and possession over the land in dispute as such by way of a permanent injunction, the petitioners, herein, who are defendant in the suit, be restrained from raising any constructions or claiming any right over the land in dispute and they should be permanently restrained from interfering in the possession of the plaintiff/respondent herein.

(3.) The petitioner's took an objection to the maintainability of the suit on the ground of the intervention of the consolidation operations after notification under section 4 of the Act keeping in view the provisions of section 5(2)(a) of the U.P. Consolidation of Holdings Act, 1953. This objection was upheld by the Trial Court and the suit was abated.