GURVINDER SINGH Vs. SHELENDER GODARA

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the petitioners instituted a suit for declaration of the sale deeds dtd. 9/4/2010 and 24/5/2010 as null and void, as well as sought permanent injunction, regarding the disputed land in question, against the respondents, before the learned Civil Judge, Sangria, District Hanumangarh.

(3.) Learned counsel for the petitioners submitted that there is a clear prima facie case in favour of the present petitioners, and that, while passing the impugned order, the learned Appellate Court has completely misconstrued the documents placed on record before it.