IRSHAD AHMED BHAT Vs. ABDUL REHMAN

JUDGEMENT

(1.) This revision petition is directed against the order dated 04.05.2018, passed by Sub Judge, Anantnag (for briefness "Trial Court") on an application filed by Gulzar Ahmed Dar and Abdul Gani Dar sons of Mohammad Ismail Dar residents of Brah Shangus, Anantnag, seeking spelling out of the orders dated 16.04.2014 and 19.04.2017 whereby parties to the suit titled as Irshad Ahmad Bhat and others v. Abdul Rehman and others, were directed to maintain status-quo.

(2.) Abovenamed applicants are not party to the suit, but they sought clarification of orders dated 16.04.2014 and 19.04.2017, to the extent that the said orders were applicable to the land falling within the share of the parties of the suit and not to the share of said applicants. It was stated in the application that the suit between the parties did not give the proper description of survey numbers of the suit land but indicate only Khewat numbers. It was also stated in the application that when applicants approached concerned Patwari for obtaining relevant papers and demarcation with respect to their land falling under Khewat no.6 Min, 8 Min, 14 Min, 112 Min, they were informed that a status quo order with respect to land owned by them was passed by Trial Court and accordingly demarcation could not be carried out on the spot. Hence, they approached the Trial Court with an application seeking spelling out orders dated 16.04.2014 and 19.04.2017.

(3.) The Trial Court, after having considered the submission of aforementioned applicants, disposed of their application with following direction: