GAJENDRA KUMAR GAUTAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent, learned Standing Counsel and perused the record.

(2.) This petition has been filed for the following relief :

(3.) Brief facts of the case are that the contesting respondent filed a suit under Sec. 116 of U.P. Revenue Code, 2006 for partition of holdings, details of which are given in the plaint itself. Along with the suit, the plaintiff/respondents has filed an application for interim injunction under Order XXXIX Rules 1 and 2 read with Sec. 151, C.P.C. The trial court granted ex-parte injunction restraining the defendants in the suit from changing the nature of property in dispute and