MALI Vs. SHAGUFTA YASMEEN

JUDGEMENT

(1.) The petitioners in the instant petition filed under Article 226 read with Article 227 of the Constitution of India seek quashment of order dtd. 15/4/2013 and 7/5/2013 (for short impugned orders) passed by the Court of Munsiff, Budgam, (hereinafter for short the Trial Court), and order dtd. 15/5/2015 passed by the court of District Judge, Budgam (hereinafter for short the Appellate Court)

(2.) A revision petition is stated to have been filed by the petitioner No. 1 herein before the Settlement Commissioner against the mutation No.4842 and an order of status quo is stated to have been passed on 14/7/1993 while staying the said mutation by the Commissioner.

(3.) The aforesaidNazir Ahmad &Bashir Ahmad are stated to have sold the said land to various persons in between and lastly stated to have been acquired by the respondent herein pursuant to a decree passed by the Court of Sub-Judge, Budgam. The respondent herein is stated to have filed a suit against petitioners herein for permanent injunction upon coming to know about the order of status quo passed by the Settlement Commissioner before the Trial Court, which Court is stated to have granted an interim restraint orderagainst the petitioners herein in terms of order dtd. 15/4/2013.