MOHD. DIN Vs. STATE OF J&K

JUDGEMENT

(1.) Learned Sub-judge (CJM), Udhampur in civil suit titled Mohd. Din v. Yash Paul and Ors. on 12.08.2014 issued an order directing the parties to maintain status quo on spot with respect to the suit land. The suit land is covered by Khasra No. 1078/164 situated at village Basantgarh. Learned Sub Judge vide order dated 30.11.2015 further directed Station House Officer, Basantgarh/SDPO, Ramnagar to implement order dated 12.08.2014 in its letter and spirit and file compliance report in the Court by or before the next date. Copy of the aforesaid order has been produced by the learned counsel for the petitioner which is taken on record.

(2.) This petition is filed by the petitioner on the ground that despite there being Civil Court order, he is sought to be forcibly evicted from the suit land and even the police agency which is directed to implement the order is not implementing the same.

(3.) It is in the aforesaid background, learned counsel for the petitioner submitted that the petitioner has been compelled to invoke the extraordinary jurisdiction of this Court.