DEEN GIRI Vs. PREM BHARGAV

JUDGEMENT

(1.) This petition under Articles 226 and 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 of the petitioner, are that the petitioner instituted a suit for permanent and perpetual injunction, alongwith application for temporary injunction, against the respondents, before the learned Civil Judge (Junior Division), Jaisalmer, which was dismissed vide vide order 28/7/2023.

(3.) Learned counsel for the petitioner submitted that the Mauka commissioner cannot be appointed for collection of evidence with regard to possession over the subject property, and therefore, the impugned order is not justified in law.