HARINDER DHINGRA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) M.L. Sarin, Senior Advocate with Mr. Vikas Suri, Advocate appearing for respondent No.4 M/s Metro Valley Business Park Pvt. Ltd. has submitted a photostat copy of the order dated 26.05.2017 passed by the learned District Judge, Gurugram. In terms of the said order, the learned District Judge has transferred 120 civil suits pending in three different Courts at Sohna to the Court of Civil Judge, Gurugram on the ground that all the suits pertain to the land of village Gwal Pahari and in almost all the suits, the Municipal Corporation, Gurugram had issued notices under Section 408-A of the Haryana Municipal Corporation Act, 1994 which had been challenged by the plaintiffs of the said suits on the grounds of title.

(2.) Mr. Sarin, learned Senior Advocate submits that the issues raised in the present petition are in fact already subject matter of the Civil Court and that respondent No.4 has also filed a civil suit, which finds a mention at serial No.116 of the order that has been submitted.

(3.) The order dated 26.05.2017 passed by the learned District Judge, Gurugram on an application filed under section 24 of the Code of Civil Procedure for withdrawing civil suits pending in different Courts and transferring them to the Courts of Civil Judges at Gurugram, is taken on record and marked as Mark 'X'.