GRAM PANCHAYAT, KHAYRA Vs. OM PARKASH

JUDGEMENT

(1.) The present revision petition, preferred under Article 227 of the Constitution of India, assails order dtd. 23/1/2018, passed by the Civil Judge (Jr. Divn.), Mahendergarh, vide which the petition filed by respondent No.1 under Order 21 Rule 32 read with Sec. 151 of the Code of Civil Procedure, 1908 (for short, 'CPC') was allowed.

(2.) In a suit filed by the respondents/plaintiffs, judgment and decree dtd. 30/7/2011 (Annexure P-1) was passed and the petitioner/defendant was restrained from interfering with the use and possession of the plaintiffs over the suit property, which was land measuring 3 kanals 18 marlas, situated in the revenue estate of Village Khaira, Tehsil and District Mahendergarh, except in due course of law.

(3.) An application was preferred by the decree-holders under Order 21 Rule 32 CPC. The same was allowed vide impugned order dtd. 23/1/2018, leading to the filing of the present revision petition.