ALLAM BHAT Vs. RASOOL BHAT

JUDGEMENT

(1.) THIS revision application is directed against an order of the City Munsiff Srinagar dated 3 -5 -1965 for setting aside the same.

(2.) THE facts of the case have been narrated before me at length by the counsel for the parties and are as follows : -

(3.) ON 3 -5 -1965, respondent set No. 1 put in an application supported by an affidavit requesting the court of the City Munsiff Srinagar to pass an order maintaining status quo at the site and not allowing the respondents from being ejected from the lands. The City Munsiff without notice to the other side passed the order under revision which pur -ports to have been passed under Section 151 of the Code of Civil Procedure. In this order, the Munsiff has directed status quo to be maintained with respect to the suit property till further orders.