RAM MURTI Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This order shall dispose of Civil Revision No. 366 of 2009 titled Ram Murti v. State of Punjab and Anr. Civil Revision No. 7535 of 2009 titled Ramu v. State of Punjab and Anr. Civil Revision No. 3486 of 2008 titled Madan Gopal v. State of Punjab and Anr. Civil Revision No. 3488 of 2008 titled Jaswant Singh v. State of Punjab and Anr. Civil Revision No. 3487 of 2008 titled Baljinder Singh v. State of Punjab and Anr. Civil Revision No. 7684 of 2009 titled Karminder Singh v. State of Punjab and another, Civil Revision No. 538 of 2009 titled Raj Kumar v. State of Punjab and another and Civil Revision No. 539 of 2009 titled Karnail Singh v. State of Punjab and another, as common questions of law and facts are involved.

(2.) For brevity sake, facts are being taken from Civil Revision No. 366 of 2009.

(3.) The plaintiff/petitioners filed a suit for permanent injunction, seeking relief against the defendant/respondents from dispossessing them from the property in dispute, except by following due process of law.