RELIANCE CEMENT COMPANY LIMITED Vs. MANMINDER SINGH

JUDGEMENT

(1.) Though this matter has been listed for orders on admission, however, with the consent of learned counsel for the parties it is finally heard.

(2.) This revision has been filed by the applicant/defendant no.1 /M/s.Reliance Cement Company Pvt.Ltd. against order dtd. 5/5/2022 passed by the First Civil Judge, Junior Division, Parasisya, District Chhindwara in RCSA/19/2022 whereby his application under Order 7 Rule 11 of CPC has been rejected.

(3.) It is submitted by learned counsel for the applicant that on the same spot or disputed land the Central Government has granted lease to extract coal to his party, whereas the State Government granted lease for stone crushing or extracting of minor minerals from the top to the respondent, earlier in time. It is further submitted by learned counsel that in paragraph 2 of the plaint it is stated that lease in favour of plaintiff-Manminder Singh expired on 4/1/2019 and before expiry of the lease he has already filed an application for renewal of lease with Mining Officer, District Chhindwara, therefore, suit was filed for permanent injunction.