Ram Chand Gupta, J. - (1.) THE present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 21.9.2010, Annexure P1, passed by learned Civil Judge, Senior Division, Rohtak, vide which application of Petitioner filed under Order 39 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure for ad interim injunction order was dismissed as well as for setting aside order dated 11.12.2010, Annexure P2, passed by learned District Judge, Rohtak in appeal against the said order, which was also dismissed.
(2.) I have heard learned Counsel for the Petitioner -Plaintiff and have gone through the whole record carefully including the impugned orders passed by both the courts below. Brief facts relevant for the decision of present revision petition are that Petitioner - Plaintiff purchased property in dispute vide sale deed No. 10241 dated 17.12.2009, from Respondent -Defendant No. 8 -Madan Lal Sharma. After purchasing the same he applied for sale tax number and however, the same was declined on the ground that suit land already stood attached vide order/letter No. 2504 dated 24.2.2000, Order No. 60 dated 26.2.2010 and Order dated 27.4.2000.
(3.) IT has been contended by learned Counsel for the Petitioner -Plaintiff that the said attachment orders and letters are illegal and that recovery, if any, is to be effected from Respondent -Defendant No. 4 only and that no recovery can be effected from attachment of the land in dispute, which was already purchased by Petitioner -Plaintiff before its attachment. Further admitted facts are that the suit land was originally owned by Respondent -Defendant No. 4, through its Directors, i.e., Respondent -Defendant Nos. 5 to 7. They initially sold the said property to Defendant No. 8 vide sale deed No. 8930 dated 17.11.2009 and just after about one month of the said purchase by Respondent -Defendant No. 8, the same was purchased by the present Petitioner -Plaintiff from Defendant No. 8, vide sale deed No. 10241 dated 17.12.2009.;