CHARAN SINGH Vs. TEHAL SINGH

JUDGEMENT

(1.) This revision by Charan Singh, petitioner, who is one of the plaintiffs in a suit for permanent injunction pending before the learned trial court, under Article 227 of the Constitution of India, for setting-aside order dated 6.12.2006, passed by learned Additional District Judge, Barnala, who upheld order dated 8.6.2006 passed by learned Civil Judge (Junior Division), Barnala, vide which application filed by the plaintiff-petitioner for seeking ad-interim injunction, undr Order 39 Rule 1 and 2, was dismissed. Suffice it to say that both the courts below did not find any

(2.) prima-facie case for issuance of ad-interim injunction, restraining the respondent-defendants from interfering in the possession over the suit land. On the last date of hearing, i.e. On 27.2.2007, learned counsel for the petitioner was directed to place on record Khasra-Girdawari of the suit land in order to show the possession of the petitioner-plaintiff. I have gone through the entries made in the Khasra-Girdawari (Annexure P/7) for the year 2005-2006, wherein, the name of petitioner Charan Singh, is not found to have been incorporated in the column of Cultivator.

(3.) In this view of the matter, no interference is called for in the impugned orders, while exercising powers under Article 227 of the Constitution of India. Dismissed in limine.