ROSHAN LAL Vs. ADDL COMMISSIONER (ADMN ) AND ORS

JUDGEMENT

(1.) Heard Sri Vijay Kumar, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Vijai Bhan Singh, holding brief of Sri M.N. Singh, learned counsel for the Gaon Sabha.

(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 4.7.2012 passed by the Commissioner, Bareilly Division, Bareilly in appeal no. 19 of 2011-12 (Roshan Lal Vs. Ram Lal and Others). The aforesaid appeal appears to have been filed against the judgment and decree dated 30.4.2012 passed by the Additional City Magistrate, 1st/Assistant Magistrate, 1st Class, Bareilly in suit no. 05/2011-12 (Roshan Lal Vs. Ram Lal).

(3.) The petitioner's suit was dismissed. The petitioner filed an appeal challenging the judgment and decree passed in the suit. The appellate court has admitted the appeal and summoned the records, but refused to grant interim protection by observing that there is no justification to grant any interim injunction.