RATTAN SINGH Vs. IQBAL SINGH

JUDGEMENT

(1.) The petitioner has filed a civil suit for declaration against Iqbal Singh and some other defendants to the effect that the said Iqbal Singh had no right to alienate or dispose of the subject property in any manner. Along with the suit, the petitioner also sought ad-interim injunction which was however, declined by both the Courts. The petitioner then approached this Court by way of Civil Revision No. 509 of 2004 for the grant of ad-interim injunction. Without issuing any notice to the respondents (defendants) in the said civil revision, this Court disposed of the same on January 29, 2004 with the following directions: Accordingly, the present revision petition is disposed of with directions to the defendants to insert a stipulation with regard to the pendency of the present suit, in the conveyance deed in case any alienation is sought to be made by them during the pendency of the suit. Keeping in view the nature of the litigation between the parties, the learned trial court is directed to expedite the trial of the suit.

(2.) Alleging non-compliance of the above-stated order, the petitioner-plaintiff has filed this contempt petition.

(3.) In response to the show cause notice, Iqbal Singh-respondent has filed his affidavit dated 2.8.2006 which is taken on record. As per the averments made in the affidavit, three conveyance deeds in respect of the subject land were executed on 21.1.2004, 29.1.2004 and 8.7.2004.