MOTILAL Vs. DISTRICT JUDGE UNNAO, UNNAO & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Manish Kumar, learned counsel appearing for the respondent nos. 1 and 2.

(2.) This petition by the petitioner-plaintiff has been filed with the prayer to direct the District Judge, Unnao and Additional District Judge, Unnao to decide the Appeal No. 31 of 2013 within the time to be stipulated by this Court.

(3.) The petitioner-plaintiff preferred a suit for permanent injunction before the court below wherein ad interim injunction order was passed on 26.11.2011 by the learned court below directing the defendants not to interfere in the peaceful possession of plot no. 143 kha having an area of 0.506 hectare, situate in village Jangle Bujurg, Pargana Bhagwantnagar, Tehsil Bighapur, District Unnao.