(1.) THIS application under Order 39 Rule 2 -A of the Code of Civil Procedure has been filed by the applicant, alleging breach of the order passed by this Court on 18.10.1989 by the non -applicants.
(2.) THE applicant filed a civil suit in the trial Court for dec1aration and permanent injunction against the State through non -applicant" and also through Collector Guna. Though initially temporary injunction was refused to the applicant, on the, finding that he was not in possession, but subsequently, after the evidence, the suit of the applicant was decreed by the trial Court. As against the decree an appeal was filed by the State and the learned appellate Court allowed the appeal and found that the applicant was neither the title -holder nor the person in possession of the land in dispute. A" against the judgment and decree passed by the appellate Court, the applicant filed a Second Appeal No. 191/89, which is still pending consideration and in that appeal this Court passed an order on 18.10.1989, maintaining status quo in the matter of possession over the suit land and also a direction that the respondents shall not dispossess the plaintiff -applicant.
(3.) THE allegations made by the applicant have been denied by the non -applicants.