(1.) Hardam Singh plaintiff No.10 has approached this Court by way of instant revision petition filed under Article 227 of the Constitution of India impugning order dated 26.11.2012 (Annexure P-1) passed by the trial Court thereby directing the plaintiffs (petitioner and pro-forma respondents No.17 to 30) to pay ad-valorem court fee on market value of the suit land as per collector rates.
(2.) Plaintiffs have filed suit against respondents No.1 to 16- defendants seeking declaratory reliefs, besides relief of possession of the suit land if plaintiffs are not found in possession thereof. Plaintiffs have also claimed permanent injunction.
(3.) Defendants No.1 to 4 filed application under Order 7 Rule 11 read with Section 151 of the Code of Civil Procedure for rejection of the plaint on the ground that plaintiffs have not paid court fee on the market value of the suit land which according to transfer deeds challenged in the suit is more than Rs.two crores.