RAGHBIR SINGH Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) THIS is petition against order dated 31.5.2006 passed by Additional District Judge, Jagadhri whereby appeal filed by the plaintiff, now petitioner against order dated 18.3.2006 passed by Civil Judge Jagadhri was dismissed. It comes out that the plaintiff, now petitioner had filed suit for permanent injunction for restraining the gram panchayat respondentdefendant from interfering in the possession of the plaintiff on the suit land. With that suit, an application U/o 39 Rule 1 & 2 CPC was filed. That application was dismissed by the trial Court. On an appeal having been filed, that was also dismissed by Additional District Judge, Jagadhri vide impugned judgment.

(2.) THERE are concurrent orders of two courts below. I do not find any good ground to interfere at this stage. However, it comes out that the suit had been filed in the year 2005 i.e about two years back. Since the panchayat land is involved, it is directed that the trial Court shall hold expeditious trial of the case, give short adjournments and make all out efforts to dispose of the case within a period of six months. With this observation, petition stands disposed of.