SUMER SINGH Vs. GRAM PANCHAYAT OF VILLAGE DAULTABAD

JUDGEMENT

(1.) This is a Civil Revision Petition filed under Article 227 of the Constitution of India for setting aside the order dtd. 30/1/2024 (Annexure P-4) passed by the Civil Judge (Jr.Div.), Pataudi, vide which the trial Court has declined to grant ad-interim injunction in favour of the petitioner. Challenge is also to the order dtd. 18/2/2025 (Annexure P-6) passed by the Additional District Judge, Gurugram vide which the said order has been upheld.

(2.) Learned counsel for the petitioner has submitted that the petitioner had filed a suit for declaration with consequential relief of permanent and mandatory injunction against the Gram Panchayat, BDPO Pataudi, SDO, Civil, Collector and State of Haryana on the plea that the plaintiff had built a house in Rect. no.33 of killa no.7 and the Gram Panchayat was proceeding against the petitioner on the basis of demarcation report which was not in accordance with law. It is submitted that the trial Court vide order dtd. 30/1/2024 did not grant ad-interim relief and thus, the petitioner filed an appeal against the said order which was also dismissed by the Ist Appellate Court vide order dtd. 18/2/2025. It is submitted that the order dtd. 18/2/2025 is against law and deserves to be set aside and the petitioner deserves to be granted injunction from forcible dispossession, otherwise the suit of the petitioner would be rendered infructuous.

(3.) This Court has heard the learned counsel for the petitioner and has perused the paper book and finds that the impugned orders dtd. 30/1/2024 and 18/2/2025 have been rightly passed and deserve to be upheld and the present petition being meritless deserves to be dismissed for the reasons stated hereinafter.