Sibghat Ullah Khan, J. - (1.) HEARD learned counsel for the parties at the admission stage.
(2.) APPELLANT instituted Original Suit No. 1442 of 2005 against Smt. Sana Parveen and Smt. Shabnam Bahar for permanent prohibitory injunction seeking to restrain them from interfering in the possession of the appellant over the shop in dispute. It was also asserted by the appellant that the shop in dispute was constructed on Nazul land and he was in possession of the same for 40 years and on 26.9.2005 the Government had converted the Nazul land over which shop in dispute was constructed into free hold in favour of the appellant. However, it was not stated that how appellant came in possession? Whether he was owner or he was inducted as tenant and if inducted as tenant by whom? Another suit i.e. Original Suit No. 53 of 2006 was instituted by Smt. Shabnam Bahar (defendant No. 2 in the first suit) against Shafiq real brother of appellant and appellant.
(3.) BOTH the suits were consolidated.;