GRAM PANCHAYAT HANSAWAS KHURD Vs. DHAN SINGH

JUDGEMENT

(1.) This order shall dispose of CR-3394-2019 and CR-14336-2018, as both the above noted revision petitions are inter connected.

(2.) In CR-3394-2019 filed under Article 227 of the constitution of India, the petitioner is seeking setting aside of the order dtd. 4/5/2019 (annexed as Annexure P-1), passed by the learned Civil Judge (Sr. Divn.), Charkhi Dadri, whereby, it dismissed an application under Order 7 Rule 11 of CPC, filed by the petitioner/defendant ' Gram Panchayat, seeking rejection of plaint on account of lack of jurisdiction.

(3.) Further, in CR-14336-2018 filed under Article 227 of the constitution of India, the petitioner is seeking setting aside of the order 23/2/2018 (annexed as Annexure P-2), vide which the injunction application filed by the respondents/plaintiffs under Order 39 Rule 1 CPC was allowed by learned Civil Judge (Sr. Divn.), Charkhi Dadri and also seeking setting aside of the order dtd. 12/11/2018 (annexed as Annexures P-1), whereby, the appeal filed by the petitioner/defendant against the order dtd. 12/11/2018, was dismissed, by the learned Additional District Judge, Charkhi Dadri.