Kuldip Singh, J. - (1.) By the single judgment order, I shall dispose of two connected revision petitions bearing CR No.1512 of 2015, titled as "Guramardeep Singh and another vs Ved Vyas and another" and 1574 of 2015, titled as "Punjab Wakf Board vs Ved Vyas and others", arising out of the same order dated 10.01.2014 passed by the learned Civil Judge (Jr. Divn.), Amritsar, as well as the order dated 19.09.2014 passed by learned Addl. District Judge, Amritsar, whereby ad interim injunction was granted in favour of plaintiff-respondent No.1.
(2.) The facts of the case are extracted from CR No.1574 of 2015.
(3.) Plaintiff-Respondent No.1 filed a suit for permanent injunction before the learned Civil Judge (Jr. Divn.), Amritsar, against the present petitioner-defendant No.1-Punjab Wakf Board (for short the 'Board') as well as Guramardeep Singh and Rajkaran Singh, respondent-defendant Nos.2 and 3 for permanent injunction for restraining them from dispossessing or interfering in his possession over the property consisted of two shops-cum-store and saw mill measuring 327 sq. yards, bearing kharsa No.209 Min. and 210 Min., situated at Verowal Road, Jandiala Guru, Tehsil and District Amritsar, illegally and forcibly in any manner.;