Sabina, J. - (1.) PLAINTIFFS have filed a suit for permanent injunction restraining the Defendants from dispossessing them from the suit land forcibly and illegally. A declaration has also been sought that the order dated 17.11.2005 passed by the Assistant Collector, Ist Grade, (Tehsildar), Dhuri in partition proceedings was illegal, null and void.
(2.) NOTICE of the suit was issued to the Defendants. On the pleadings of the parties following issues were framed by the trial: 1. Whether Plaintiff are entitled for injunction as prayed for? OPP 2. Whether Plaintiffs are entitled for declaration to the effect that order dated 17.11.2005 passed by Assistant Collector, Ist Grade, Dhuri in partition proceedings No. 48 dated 08.08.2005 is illegal, null & void and without jurisdiction and having no effect qua the rights of Plaintiff? OPP 3. Whether the suit is not maintainable in the present form? OPD
(3.) WHETHER Plaintiff have no locus standi and cause of action to file the present suit? OPD;