RAMESH KUMAR BAWRI Vs. WALLY MARBANIANG

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 16.2.2009 passed by the learned Assistant to the Deputy Commissioner in Misc. Case No. 9 (T)/2007 arising out of Title Suit No. 7(T)/2007. The revision petition is also directed against the order dated 26.6.2009 passed by the learned Addl. Deputy Commissioner in CR (Misc.) (Civil Appeal) Case No. 1(T)/2009 affirming the said order dated 16.2.2009. By the said impugned orders, the ad-interim injunction earlier granted in favour of the plaintiff petitioner has been vacated on the ground that the plaintiff petitioner does not have any locus standi to file the suit.

(2.) THE suit has been filed for permanent injunction and other consequential reliefs with the following prayer:-

(3.) WHILE entertaining the revision petition, by order dated 7.8.2009, it was provided that both the parties to the suit would maintain status quo in respect of the suit land as was existing on 19.6.2009. However, by order dated 22.4.2010 passed in Misc. Case No. 47 (SH)/2010, the said interim order was modified by ordering that the parties to the suit shall maintain status quo in respect of the suit land as on 7.8.2009 and not 19.6.2009. Be it stated here that alleging violation of the said order dated 7.8.2009, the plaintiff petitioner has filed a contempt petition being COP (C) No. 19(SH)/2009.