- (1.) Heard learned counsel for the parties.
(2.) This is a suit filed by the petitioner for permanent injunction being Civil Suit No. 1067 of 1999 (Jai Singh vs. Ram Murat) in respect of Arazi no. 89 area 0.012 hectare.
(3.) Learned counsel for the petitioner confines his prayer only to the extent that the said suit be decided expeditiously.;