KASHMEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A.P. Paul and Sri B.B. Paul, learned counsel for petitioners and Sri Arvind Kumar Srivastava and Sri Sher Bahadur Singh, learned counsel for respondents.

(2.) Proceedings are basically arising out of an order passed for temporary injunction during pendency of a suit filed by petitioners herein. Initially, by a short order dtd. 25/4/2023, at the stage of registration of suit, an injunction was granted and order was passed to issue notice to defendants. Aforesaid order is quoted below :-

(3.) Said order was challenged by some of defendants before Board of Revenue, however, same was dismissed vide order dtd. 10/10/2023 since a revision was not maintainable against an interlocutory order.