Raj Mohan Singh, J. - (1.) Petitioner has assailed order dated 29.05.2014 vide which the application under Order 1 Rule 10 CPC filed by respondents No.3 and 4 was allowed.
(2.) Petitioner-Plaintiff filed a suit for permanent injunction seeking to restrain the Gram Panchayat from interfering in his possession over the suit property which is claimed to be a residential house situated within abadi of village Kaimri, Tehsil and District Hisar.
(3.) In the written statement filed by the Gram Panchayat, the stand of the Gram Panchayat which can be gathered from the impugned order is that the plaintiff has encroached upon the common chowk of the village and in order to perpetuate his illegal possession, the suit in question came to be filed in collusion with the Sarpanch of the Gram Panchayat. Respondents No.3 and 4 also alleged unauthorized possession of the plaintiff-petitioner on the suit land and have also alleged that the plaintiff wants to occupy common chowk which is adjacent to his house in an unauthorized manner. The matter has already been reported to the Local Administration.;