Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner.
(2.) In view of the order proposed to be passed, notice need not to be issued to respondents.
(3.) By means of present writ petition, the petitioner has prayed for following reliefs:- "I. Issue positive nature direction and direct the respondent no.2 not to take forcible possession of Gata No.2439 Area 0.890 hectare through the help of her relatives and other supportive persons and not to raise any unknown construction over the aforesaid Gata which was situated in the Birdpur No.10, Tola Imlihwa @ Thakurapur Post Shivpat Nagar, Tappa-Ghosh, Pargana & Tehsil Naugarh, Distt. Siddharth Nagar, during pendency of the temporary injunction application before the court below. II. Issue positive nature direction and direct the learned Civil Judge (Senior Division) Siddharth Nagar to decide the temporary injunction application 6Ga2 filed by the petitioner in Original Suit No.172 of 2015 within the time bound.";