MOHAMMAD KUCHAY AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The subject matter of the writ petition is orders dated 25th April, 2012 and 30th April, 2012, passed by Sub Judge, Budgam passed in a suit titled Mst. Zooni Vs. Gh. Mohd. Kuchay & Ors. , by virtue of which, the parties were directed to maintain statusquo and the Police concerned was directed to implement the order.

(2.) Precisely the case of the petitioners is that they filed a suit for grant of declaration and permanent injunction before the Sub Judge, Budgam alongside an application for grant of ad-interim relief was also filed.

(3.) Trial court after considering the material facts directed that statusquo in the matter be maintained.