Sudhir Kumar Saxena, J. - (1.) This revision filed under Section 115 of the Code of Civil Procedure is directed against the order dated 28.9.2012 whereby application filed under Section 92 of the Civil Procedure Code was allowed and then interim injunction was also granted.
(2.) I have heard Sri P.K.Khare, learned counsel for revisionists and Smt. Manjusha Kapil for opposite-parties.
(3.) The case, in brief, is that an application under Section 92 was filed for leave to file suit for injunction that the defendants be restrained from making any illegal construction over the property in dispute and further restrain them from interference with the right of 'Puja-Archana'. Property belongs to a Trust as temple with deities but defendants want to construct the shops/complex there. After hearing counsel for plaintiffs and defendant, learned District Judge found prima facie case to grant leave. Consequently, application was allowed. Learned District Judge registered the suit and issued the notice to the defendants fixing the date for written-statement and issues. He further restrained defendants from making any construction over the property in dispute. This very order dated 28.9.2012 is under challenge.;