S.S. Nijjar, J. - (1.) Heard learned counsel for the parties.
(2.) Admittedly, civil litigation is pending between the parties. Respondents Angrej Singh and others had filed a suit for permanent injunction which was dismissed. Thereafter, the appeal filed by them was allowed. Now the petitioners have filed the Regular Second Appeal in which order of status quo was granted on 2.12.1985. Thereafter, proceedings under Section 145 Criminal Procedure Code were started between the parties. The proceedings, however, were dropped on 12.11.1997 on a statement having been made by the parties that there was no dispute between the parties abopt the land in question nor there is any danger of any dispute. Subsequently, another Kalendra has been moved on 22.4.1998. Even in this Kalendra it is clearly stated that petitioners Piara Singh and others are in cultivating possession of the land and at present wheat crop has been sown by them.
(3.) In view of the above, I do not find any substance in the submission of the learned counsel for respondent No. 3 to the effect that there is likelihood of any dispute arising over the possession of the land. Consequently, this petition is allowed. The impugned order dated 22.4.1998, Annexure P.3, and the proceedings consequential thereto, are hereby quashed. No costs. Petition allowed.;