SHRIRAM MANDIR Vs. MADANLAL

JUDGEMENT

(1.) This Court after hearing learned counsel for the petitioner at length has passed a detailed order dismissing the writ petition preferred under Article 227 of the Constitution of India. An order was passed by the Additional Commissioner on 18.04.2019 on an appeal. The matter travelled from the Court of Tehsildar to the Court of Additional Commissioner on an application preferred under Section 250 of the M.P.Land Revenue Code, 1959.

(2.) The undisputed facts of the case also reveal that in respect of the same land a civil suit was preferred and in the civil suit an application was preferred under Order 39 Rules 1 and 2 of CPC. The application under Order 39 Rules 1 and 2 was dismissed on 15.03.2018 by the Civil Judge, Class-II, Tehsil Badnagar against which an appeal M.A.No.11/2018 was preferred, which was also dismissed by an order dated 11.12.2018. The present petitioner thereafter preferred a writ petition before this Court under Article 227 of the Constitution of India which was registered as M.P.No.6261/2018 and the petition was also dismissed meaning thereby that no injunction was granted from the three Courts right from the Civil Judge to High Court in the favour of the petitioner.

(3.) The petitioner thereafter came up in a subsequent writ petition i.e.W.P.No.9290/2019 and this Court has passed a detailed order after hearing the parties at length. There is no error apparent on the face of the record. No case for interference is made out in the matter.