RAJ SINGH Vs. GRAM PANCHAYAT, VILLAGE NINDANA

JUDGEMENT

(1.) Having failed to secure temporary injunction from both the courts below, plaintiff Raj Singh has filed this revision petition under Article 227 of the Constitution of India assailing order dated 12.07.2013 passed by the trial court and judgment dated 12.08.2013 passed by the lower appellate court, thereby declining temporary injunction to the plaintiff-petitioner.

(2.) Plaintiff's case is that he is Proprietor in the Village and has share in Shamlat Deh. The plaintiff is in possession of the suit land, which is Shamlat Deh. Defendant-respondent Gram Panchayat threatened to dispossess the plaintiff from the suit land forcibly and illegally. Plaintiff sought permanent injunction restraining the defendant from doing so. Plaintiff also sought temporary injunction to the same effect during pendency of the suit.

(3.) The defendant resisted the suit and application for temporary injunction and pleaded that defendant is owner in possession of the suit land and plaintiff is neither owner nor in possession of the suit land. Both the courts below have declined the temporary injunction to the plaintiff, who has, therefore, filed this revision petition to challenge the orders of the courts below.