DURGANAG TRUST, SRINAGAR Vs. ZAFFAR HUSSAIN

JUDGEMENT

(1.) IN this civil Revision the petitioner -plaintiff assails the order of the learned First Additional District Judge, Srinagar dated 5.1.1985 staying the order of the learned trial court (City Judge, Srinagar) dated 2 -1.1985 in appeal.

(2.) THE respondents were given notice against the admission of this revision. They have accepted the notice.

(3.) IT appears that the plaintiff has filed a suit in the court of the learned City Judge, Srinagar for declaring him as the absolute owner of the suit land, and for holding the lease granted by defendant No. 1 in favour of defendent No. 2 for part thereof as illegal, and for mandatory injunction directing defendant No. 2 to remove the partially built stone wall from such part of the suit land. State of Jammu and Kashmir is defendant No. 1 in this suit which has leased out a portion of the suit land to defendant No. 2 under Government order No. 351 -Rev (NIK) of 1984 dated 22.10.1984.