REKHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved of the orders dtd. 22/8/2022 (Annex.7) and 19/11/2022 (Annex.9), whereby, the application filed by the petitioners under Order XXXIX Rule 7 CPC has been rejected and the review petition filed by the petitioner qua the said order also has been rejected.

(2.) The petitioners filed a suit against the respondents for declaration, permanent and perpetual injunction and for possession in relation to land situated at Khasra No. 607 ad measuring 9 bigha at Jaisalmer. Along with the suit, an application under Order XXXIX Rule 1 and 2 CPC was filed.

(3.) The defendants filed their written statement along with counter claim, wherein, while denying the case of the petitioner, mandatory injunction was sought for removal of encroachment done by the petitioner.