ALAMGIR Vs. HAKAM ALI

JUDGEMENT

(1.) This revision petition is directed against the order dated 13.10.2004 passed by the Civil Judge (Jr.Div.), Karnal whereby an application moved by the petitioner-plaintiff to provide police help to protect the petitioner's possession over the subject land, has been dismissed. As it appears from the impugned order, the petitioner-plaintiff has filed a suit for permanent injunction alleging that he is in possession of the subject land and order granting ad interim injunction was passed in favour of the petitioner on 22.9.2001. The respondent-defendants preferred an appeal against the said order which was, however, dismissed by the First Appellate Court. The injunction order is, thus, operative in favour of the petitioner.

(2.) Alleging that the respondents are anti-social elements and in collusion with the revenue staff wanted to dispossess the petitioner, therefore the petitioner moved the present application. The trial Court has, however, dismissed the application on the ground that the allegations are vague and general in nature and no specific instance of alleged attempt made by the respondents to take forcible possession of the land, was disclosed. Similarly, the mode of police help is also not mentioned in the application.

(3.) Aggrieved, the petitioner has filed this revision petition. After perusing the impugned order and having regard to the fact that there is an ad interim injunction order in favour of the petitioner, this revision petition is disposed of with liberty to the petitioner to move an application under Order 39 Rule 2-A CPC, if any attempt is made by the respondents or any one else to disobey the ad interim injunction order. Needless to say that if the trial Court is satisfied that the respondents or any one else has breached the injunction order, apart from a suitable action under Order 39 Rule 2-A CPC, the trial Court will ensure that majesty of law is upheld and possession of a party before it is protected, even by issuing appropriate directions to the police authorities. With these observations/liberty and directions, this revision petition is disposed of.