- (1.) Heard Sri T. N. Tiwari, learned Counsel for petitioner, Sri Anurag Shukla, Advocate holding brief of Sri Manish Kumar, learned Counsel for O. P. No. 1.
(2.) As the controversy involved in the present case is trivial in nature so with the consent of learned Counsels for the parties present today, the present writ petition is finally disposed of at the admission stage. Notices to O. P. No. 2 dispensed with.
(3.) Facts in brief as submitted by the learned Counsel for the petitioner are that for redressal of his grievances, petitioner filed a suit for permanent injunction, registered as Regular Suit No. 690 of 2005, (Ravindra Kumar Srivastava v. Virendra Kumar Srivastava), pending in the Court of Civil Judge (Jr. Div. ), Lakhimpur.;