Abhinava Upadhya, J. - (1.) By means of this writ petition the petitioners have challenged? the order of the trial court and the revisional court by which order dated 12.5.2010 was modified
(2.) The claim of the petitioners is that they were defendants in a suit filed for permanent injunction being Suit No. 406 of 2010 against the petitioners. In the said suit interim injunction application was also filed and vide order dated 12.5.2010 the defendants-petitioners were restrained from interfering in the possession of the plaintiffs.
(3.) It is submitted that the plaintiffs were digging up the earth from the land in possession of the petitioners and, therefore, the court below exercising jurisdiction under Section 151 CPC suo moto passed an order restraining the plaintiffs from interfering in the possession of the petitioners-defendants vide order dated 27.5.2011 against which revision was filed by the plaintiffs and the revisional court set aside the order dated 27.5.2011.;