BALDEV RAJ Vs. MUNICIPAL COMMITTEE CHEEKA

JUDGEMENT

(1.) Vide this common order, bunch of aforesaid 18 civil and other connected cases 5 revisions and contempt petition i.e. COCP No.9946 of 2018 are being disposed of. The factual details are being noticed from CR No.5703 of 2018.

(2.) Petitioner has preferred this revision petition against the order dated 17.05.2018 passed by Additional Civil Judge (Senior Division), Guhla and order dated 18.07.2018 passed by Additional District Judge, Kaithal, vide which application under Order 39 Rules 1 and 2 CPC was concurrently dismissed.

(3.) Plaintiff/petitioner filed a suit for declaration to the effect that the plaintiff is entitled to allotment of the suit land for 99 years on lease hold basis as per Government notification dated 06.09.2013 and 09.10.2013 or in the alternative for compensation. Permanent injunction was also sought to restrain the defendants from leasing out the suit property to any other person except the plaintiff and further restraining the defendants from interfering in the peaceful possession of the plaintiff over the suit property and also from dispossessing him forcibly. Along with the suit, an application under Order 39 Rules 1 and 2 CPC was also filed.