ALI HASSAN Vs. DINESH PAL SINGH

JUDGEMENT

(1.) -HEARD learned Counsel for the parties.

(2.) THESE writ petitions are directed against rejection of temporary injunction application by the Courts below in O. S. N. 1038 of 2004 Ali Hassan and another v. Dinesh Pal Singh and others.

(3.) PLAINT allegations in brief are that plaintiff No. 2 Khurja-Jewar-Tappal Bus Operator Union, Khurja of which plaintiff No. 1 Ali Hassan is Secretary, is using the land in dispute as a bus stand. That the land in dispute was given by Nagar Palika Parishad, Khurja defendant No. 3 to the Union plaintiff No. 2 about 60 years before on rent; That rent at the rate of Rs. 1240 per year had been paid till October 2004. That defendants Nos. 1 and 2 Dinesh Pal Singh and Jalilur Rehman Khan were threatening to interfere in the possession of the plaintiffs over the land in dispute. A sketch map of the property was also given at the bottom of the plaint and property in dispute was denoted by letter # ^ ^.