- (1.) Balwant Singh has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 28.5.2009, Annexure P/4 passed by executing court i.e. Additional Civil Judge (Senior Division), Ajnala and order dated 2.6.2011, Annexure P/6 passed by learned Additional District Judge, Amritsar.
(2.) Suit filed by respondent no. 1 Narinder Singh against proforma respondents no. 2 to 6 i.e. Gram Panchayat and others was decreed vide judgment and decree dated 9.3.1998 for permanent injunction restraining the defendants (proforma respondents no. 2 to 6 herein) from dispossessing the plaintiff-respondent no. 1 from the suit land. Appeal preferred by Gram Panchayat was also dismissed.
(3.) Respondent no. 1 plaintiff decree holder filed application under Order 21 Rule 32 read with section 151 of the Code of Civil Procedure for taking action against proforma respondents no. 2 to 6 alleging that on 28.5.2005, Balwant Singh petitioner, then Sarpanch of Gram Panchayat (proforma respondent no. 2) along with proforma respondents no. 4 to 6 armed with weapons came to the suit land on tractor being driven by Sawinder Singh proforma respondent no. 3 and started cultivating the suit land. On objection of respondent no. 1-decree holder, Balwant Singh petitioner raised lalkara to teach lesson to respondent no. 1. Sawinder Singh kept cultivating the suit land and the other respondents kept standing on the boundary wall. Respondent no. 1 raised hue and cry. Local police came and the proforma respondents fled away. Respondent no. 1 thus alleged that petitioner and proforma respondents had violated the aforesaid injunction decree.;