- (1.) Allowed as prayed for. C. M. No. 8124-C-II of 2012 : Application is allowed and Annexures P-1 to P-5 are taken on record, subject to all just exceptions. Main Case :
(2.) Plaintiff Gulama, having substantially failed in securing temporary injunction in both the courts below, has filed this revision petition under Article 227 of the Constitution of India assailing orders of the courts below.
(3.) Plaintiff alleged that he is Proprietor in the village and is co-sharer in common land i.e. shamlat deh of the village. The plaintiff claimed to be in possession of the suit land measuring 14 kanals 11 marlas comprising of four khasra nos. i.e. 47//1, 45//13/2, 20/2 and 21. The plaintiff claimed permanent injunction and also temporary injunction during pendency of the suit restraining the defendants from interfering in plaintiff's possession over the suit land by cutting and removing standing crops therefrom and standing and fallen eucalyptus trees.;