RAJESH KUMAR Vs. GRAM PANCHAYAT ISHAQPUR AND ORS.

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Article 227 of the Constitution of India to challenge the orders passed by the Courts below dismissing the prayer for temporary injunction in terms of Order 39 Rules 1 and 2 of the Code of Civil Procedure. The petitioner filed a suit for permanent injunction for restraining respondent No. 1-Gram Panchayat in changing the nature of the suit land to agricultural land by way of auction. The land is entered as charand land i.e. for grazing cattle, in the revenue record.

(2.) The petitioner-plaintiff alleged himself to be proprietor of the village and therefore, has interest in this land. The total area of the suit land is 365 Bighas and 1 Biswa.

(3.) I have heard learned counsel for the petitioner, counsel for respondent No. 1 and perused the orders passed by the Courts below.