UNION OF INDIA Vs. HARESH VIRUMAL MILANI

JUDGEMENT

(1.) Rule made returnable forthwith. By consent, the Petition is heard finally and disposed of at the stage of admission.

(2.) In this petition under Art. 227 of the Constitution of India the orders dated 11.01.2017 and 16.02.2017 passed by the learned 3rd Jt. Civil Judge, Senior Division, Pune in Misc. Application No. 946 of 2012 in Regular Civil Suit No. 881 of 2011 are challenged.

(3.) The original plaintiff i.e. the respondent has filed the Suit for simpliciter injunction against the defendants i.e. the petitioners from obstructing his possession on the suit land or from dispossessing him and also to restrain the defendants from destroying any documents in their possession relating to the suit land. During the pendency of the trial, the application was filed by the plaintiff that the defendants i.e. the petitioners have made a false statement on oath in their written statement that the suit property i.e. land is owned by the defendants and they have acquired the suit land under Acquisition Act in Feb. 1970. The plaintiff has pleaded that on account of false statement made on oath in the written statement, the defendants have committed offence and therefore, cognizance is required to be taken. The defendants have committed offence which is covered under section 195 of Code of Criminal Procedure and therefore, he prayed that the inquiry be conducted and the notice be issued to the defendants under section 340 of Code of Criminal Procedure. Interalia in the Civil Suit, the original plaintiff i.e. the respondent has filed the application below Exhibit 32A under section 340 of Code of Criminal Procedure. It is a separate independent inquiry within the suit and therefore, it is numbered as Misc. Case No. 946 of 2012 in Regular Civil Suit No. 881 of 2011. In the said Misc. case, another application dated 04.10.2016 below Exhibit 43 under section 30 of Code of Civil Procedure and Order 11, Rule 12 of Code of Civil Procedure was filed by the original plaintiff i.e. the respondent seeking directions that the Collector to produce the documents in respect of acquisition proceeding of the suit property. The learned trial Judge, vide order dated 11.01.2017 has allowed the said application dated 04.10.2016 holding the application not under Order 11 of Code of Civil Procedure but an application made under section 311 of Code of Criminal Procedure and issued summons to the Collector, Pune with directions to submit the certified copies of the revenue record, mutation entries and acquisition proceedings in respect of the suit land i.e. survey no. 233A of Village Lohogaon, Pune. The said order is a subject matter of the challenge.