ANJAN KUMAR UPADHYAY Vs. NAUSHAD ALAM

JUDGEMENT

(1.) Heard Mr. Uma Shankar Prasad, learned senior counsel for the petitioner.

(2.) This application has been filed by the petitioner under Article 227 of the Constitution of India for directing the learned Sub-Judge-1, Siwan to dispose of the injunction petition dated 16.08.2018 filed by petitioner in Title Suit No. 168 of 2017.

(3.) Learned senior counsel for the petitioner submitted that Title Suit No. 168 of 2017 has been filed by the respondents for declaration of title over the suit land given in Schedule-1 of the plaint. In the said suit, the petitioner appeared and filed his written statement. He has also filed an injunction petition on 16.08.2018. The respondents filed their respective show-causes on 15.09.2018, 18.09.2018 and 20.09.2018. The injunction petition of the petitioner was heard by the trial court on 25.09.2018 and 26.10.2018, but no order has been passed by the trial court. He contended that since the court below is sitting tight over the matter, the threat of the petitioner is persisting and the moral of land mafia is going high.