KHURSHID AHMAD Vs. STATE & ORS.

JUDGEMENT

(1.) By the medium of this writ petition, petitioner has sought writ of mandamus in the name of respondents to the effect that respondents be restrained from interfering with their peaceful possession on a land falling under Survey No. 276/182 situated at Wanpora, Chaimullah Qazigund Tehsil Dooru, along with the shop, on the grounds taken in the writ petition.

(2.) Respondents have filed reply.

(3.) Official respondents have stated that petitioners have already filed civil suit about the same subject matter, which is subjudice before the court of Munsiff Qazigund. The right to possession as well as title is in dispu te between the petitioner and private respondents 10 to 15, and trial court has already directed parties to maintain statusquo. It is apt to reproduce paragraph 3 herein:-