RAM NARAIN Vs. MANGI LAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS petition is directed against the order dated 01. 05. 2006 (Annexure-5), by which the application submitted by the petitioner for production of the documents filed, along with the said application on 23. 11. 2005 for taking on record the aforesaid documents has been rejected vide order dated 01. 05. 2006.

(3.) IT is submitted by the learned counsel that the present suit, which is one for permanent injunction relates to a piece of land known as plot No. 100-A situated at Kachhi Basti, keshav Pur, Kota in respect of which the plaintiff sought the relief that the allotment has been made by the U. I. T. Kota in favour of the petitioner and he is in possession of the same in pursuance of the aforesaid allotment as such the defendant be restrained from interfering in his possession as well as for restraining the U. I. T. Kota from making the allotment to any other person, including the defendant-petitioner.