- (1.) By way of this petition, the petitioner seeks relief in the nature of injunction that the respondent No. 3, Executive Officer, Nagar Palika Parishad, Etawah shall not dispossess him from the land in question during the pendency of a civil suit in the Court of Civil Judge, (Junior Division), Etawah.
(2.) To say the very least, there appears no reason that this petition be entertained, where the prayer of the petitioner is essentially for an injunction during the pendency of a civil suit. If at all, such a prayer ought to be made before the trial Court concerned.
(3.) It is sought to be submitted that the said suit was essentially filed against two private persons and Nagar Palika Parishad was impleaded later, on its application for impleadment. Whatever be the position, it is an admitted fact that Nagar Palika Parishad is a party to the said civil suit. The petitioner is not entitled to take recourse to two parallel set of remedies and that too in the manner that the civil suit remains pending in the trial Court and a prayer for injunction qua the subject matter of the suit is made in this Court by way of this writ petition.;