- (1.) Short counter affidavit filed on behalf of the opposite parties Nos. 2 and 3 is taken on record. Heard Sri Ganesh Gupta, learned Counsel for the petitioner, Sri Rajeev Kumar Tripathi, learned Counsel for the opposite parties Nos. 2 and 3, learned Standing Counsel and perused the record.
(2.) This writ petition under Article 227 of the Constitution of India has been filed with the prayer that a writ, order or direction in the nature of mandamus may be issued commanding the opposite party No. 1 to dispose of the interim relief application dated 18.2.2010 restraining the opposite parties No. 2 to 4 from making any construction over the land in dispute during the pendency of the revision and the opposite parties No. 2 to 4 may be directed not to change the nature of the land in suit, during the pendency of the writ petition.
(3.) The learned Counsel for the petitioner has submitted that the Civil Revision No. 2 of 2010--Chaudhary Mujibul Hasan v. Udai Pratap Singh has been preferred against the order of dismissal of the suit, but during the pendency of the said revision, the opposite parties are raising constructions over the land in dispute. His submission is that the application for issue of ad-interim injunction has been moved in the Revisional Court on 18.2.2010, but it has not been disposed of as yet. His submission is that the petitioner would suffer irreparable loss, if the opposite parties are not restrained from raising constructions over the land in suit.;