Vivek Kumar Birla, J. - (1.) Heard Sri Girish Chandra, learned counsel for the petitioners and perused the record.
(2.) Present petition has been filed for setting aside the order dated 7.4.2018 passed by the District Judge, Etah in Misc. Appeal No. 13 of 2017 (State of U.P. through Collector, Etah vs. Harish Chandra and others). A further prayer has been made to direct the parties to maintain status quo over the land in dispute bearing Arazi No. 235, Area 0.28 Decimal (Old No. 989/1 Area 0.28 hectare) situated in Village Achalpur, Pargana Marhara, Tehsil and District Etah and also further direct not to change the nature of the aforesaid land till the disposal of the civil suit.
(3.) By the impugned order dated 7.4.2018, the interim injunction of status quo granted by the trial Court was vacated by the appellate Court on the ground that the land in question, being Old Gata No. 989/1 Area 0.28 hectare (new number after consolidation Arazi No. 235 Area 0.28 decimal), has been recorded as 'navin parti' and that the possession of the plaintiff (petitioner herein) was not recorded anywhere in the revenue record and therefore, no injunction can be granted against the true owner.;