Abhinava Upadhya, J. - (1.) By means of the present writ petition the petitioner has challenged the order by which his application under Rule 13 of the General Rule Civil was rejected against which revision has been filed and the revision has also been rejected.
(2.) A suit for permanent injunction and declaration has been filed by the plaintiff-petitioner being Suit R.S. No. 687 of 2007 before the Civil Judge (Senior Division) Hardoi. An application under Order 39, Rule 1 & 2 CPC has also been filed which has remained pending.
(3.) During the pendency of the aforesaid application it is alleged that the respondents-defendants started to demolish the construction alleged to be that of the plaintiff-petitioner which necessitated for filing of application under Rule 13 of General Rule Civil which has been rejected on account of the fact that the said application was filed during summer vacation against which revision was also filed which has been disposed of. Hence this writ petition.;