NOTIFIED AREA TITRON Vs. THIRD ADDL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Mr. Shakti Swamp Nigam, learned counsel for the petitioner, Sri V. K. Singh, learned counsel for the respondent Nos. 2 to 7 and Sri Piyush Shukla, learned counsel for the respondent No. 1.

(2.) This writ petition is directed against the order dated 5th December, 1988 passed by the III Additional District Judge, Saharanpur in Civil Misc. Appeal No. 316 of 1988 (Masiullah and others v. Notified Area Titron)filed against the order dated 8th January, 1988 passed by the III Addl. Civil Judge, Saharanpur in Original Suit No. 57 of 1985 (Masiullah and others v. Town Area,Titron).

(3.) The Plaintiffs, namely, Sri Masiullah filed a suit, being Original Suit No. 57 of 1985 against the Notified Area, Titron, Pargana Gangoh, Tehsil Nakur, District Saharanpur, seeking Injunction to restrain the petitioner and its employees from interfering in the plaintiffs' possession as well as the construction being raised by the Plaintiffs.