RAJ KUMAR DUBEY Vs. ANIL KUMAR DUBEY

JUDGEMENT

(1.) This is a petition under section 104 of the Constitution of Jammu and Kashmir. Heard. I have perused the record.

(2.) Facts essential for disposal of this petition are that Petitioner (plaintiff) has filed a suit in the Court of learned Munsiff, Katra for permanent prohibitory injunction retraining respondents (defendants) from causing interference in his ownership and exclusive possession of land measuring 1 kanal comprised in Khasra No. 570/205 min situate at Katra and further restraining them from obstructing or causing hindrance in his user and enjoyment of the suit land.

(3.) Feeling aggrieved by the order passed by the learned District Judge, petitioner (plaintiff) seeks to invoke supervisory jurisdiction of this court under section 104 of the Constitution of Jammu and Kashmir (herein after the State Constitution).