HARSHVARDHAN SINGH JAMWAL Vs. SHAKUNTLA DEVI

JUDGEMENT

(1.) Present appeal has been filed by the appellant raising grievance against order dtd. 23/3/2018 passed by the learned Single Judge in writ petition filed by Shakuntala Devi and five other writ petitioners, who have been impleaded as respondents 1 to 6 in the present appeal.

(2.) Prayer made by the writ petitioner before the learned Single Judge was that the respondents should not disturb in the possession of the writ petitioners on the land mentioned in the writ petition.

(3.) Writ petition was disposed of without issuing notice to the private respondent, however, with notice only to the official respondents with a direction to the respondent not to interfere with the possession of the petitioners over the land in dispute except in accordance with law.