- (1.) The petitioner claims to be the owner of the land/shop in question through adverse possession. In this regard, the petitioner has filed a Suit No. 614 of 2015, which is pending before the civil Court. On the other hand, a notice was issued, directing the petitioner to vacate the land in question against which the petitioner made a representation which has been decided and rejected vide an order dated 6.11.2017. The petitioner is aggrieved by the rejection of this representation, has filed the present writ petition praying that should not be dispossessed from the house/shop in question.
(2.) Having heard the learned counsel for the petitioner, we find that no proof has been filed by the petitioner with regard to his title over the land in question. We also find that the petitioner has already filed a suit in this regard, which is pending.
(3.) We, accordingly, decline to interfere in the impugned order and leave it open to the petitioner to move an appropriate injunction application in his suit.;