SONAULLAH WANI Vs. UNION TERITORY OF J&K

JUDGEMENT

(1.) Impugned in this petition filed under Article 227 of the Constitution of India, is the order dtd. 28/6/2018 (for short "the impugned order") passed by the court of Sub-Judge Ganderbal, (for short "the trial court") in a Civil Suit titled "Mst. Raja and Anr. Vs., Sonaullah Wani and Others". The petitioners herein are defendants 1 to 5 before the trial court.

(2.) Having heard learned counsel for the petitioners and perused the impugned order.

(3.) From bare perusal, it clearly transpires that trial court after hearing both the sides passed interim directions and directed the parties i.e. the plaintiffs and defendants to maintain status-quo till final disposal of the case. The trial further provided that in case defendant No. 6 undertakes any construction on portion of suit property he shall dismantle the same at his own risk and responsibility if, the plaintiffs ultimately succeed in the suit. The defendant No. 6 also has been called upon to submit an undertaking in this behalf.