BECHAN AND ORS. Vs. DISTT. JUDGE AND ANR.

JUDGEMENT

(1.) I have heard learned Counsel for the Petitioners.

(2.) THIS is a writ petition challenging the order of temporary injunction passed in favour of the Plaintiff -Respondent by the appellate Court on 21.11.2007 awaiting for its preliminary hearing right from 10.1.2008.

(3.) LEARNED Counsel for the Petitioners is not aware about the stage of the suit i.e. whether it has been decided or is still pending. The cause, which has brought the Defendants -Petitioners to this Court, is grant of temporary injunction in the suit of permanent injunction filed by the Respondents with respect to plot No. 483 area 0.227 ayre, whereas the Defendants' case is that, in fact, the Plaintiff by wrongly including the portion of plot No. 489, of which the Defendants are the owners, obtained temporary injunction.