- (1.) Heard Smt. Manju Rani Chauhan, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) By means of this petition, the petitioner has sought a writ of certiorari for quashing the order dated 9.11.2015, passed by the Sub Divisional Magistrate-respondent No. 4. in a suit under Section 229B, filed by respondent No. 5 whereby the parties have been restrained from creating any third party interest in the suit property.
(3.) A revision, filed against this order, has been dismissed vide order dated 5.7.2016 passed by the Additional Commissioner-respondent No. 3, holding the revision to be not maintainable, being directed against an interlocutory order. It is these two orders, which are impugned in the writ petition.;