HARI RAM Vs. DHAN SINGH

JUDGEMENT

(1.) APPLICATION is allowed subject to all just exceptions.

(2.) AS per averments made in this petition, the petitioner filed a suit for permanent injunction restraining the respondents not to interfere in his cultivating possession over the suit land. Along with the suit, the petitioner also filed an application for ad interim injunction which was allowed vide order dated 12.1.2007 and the defendant -respondents were directed not to dispossess the petitioner from the suit land except in due course of law. The appeal filed by the respondents against the aforesaid order was also dismissed vide order dated 3.9.2008.

(3.) AS per the further averments, the petitioner moved an application for appointment of Receiver for managing/cultivating and harvesting of crops of suit land as the respondents were taking away the crops sown by the petitioner on number of occasions. The petitioner had lodged a criminal complaint against the respondents and a case of theft was registered against them by the police. The aforesaid application of the petitioner for appointment of Receiver was dismissed by the trial Court vide impugned order dated 18.9.2009.