CHAMAN LAL Vs. MOHD SHARIEF

JUDGEMENT

(1.) The petitioner has filed the instant petition under Article 227 of the Constitution challenging orders dtd. 28/5/2022 and 31/10/2022 passed by the learned Sub Judge (Municipal Magistrate, Jammu ['trial Court' for short] whereby the written statements filed by the respondents have been taken on record.

(2.) Heard and considered.

(3.) It appears that the petitioner/plaintiff has filed a suit seeking a declaration that sale deeds dtd. 31/1/2009 and 25/2/2009 executed by wife of respondent No.1/defendant No.1 in favour of respondent No.2/defendant No.2 in respect of certain lands situated at village Mehmoodpur, Tehsil Bishnah are null, void and ineffective. A further declaration that order No. TB/OQ/2021-22/317-19 dtd. 16/7/2021 passed by Tehsildar, Bishnah is null and void, has also been sought. The petitioner/plaintiff has further sought a permanent prohibitory injunction restraining the respondents/defendants from interfering in the suit land.