- (1.) Heard learned counsel for the petitioners.
(2.) This writ petition is directed against the concurrent rejection of temporary injunction application of the plaintiffspetitioners by the learned courts below in a suit for injunction filed by the petitioners-plaintiffs. The suit was filed in the year 2005.
(3.) Learned counsel for the petitioners-plaintiffs submits that the petitioners purchased a piece of agriculture land in Khasra No.376, which however was re-numbered as 904 and, therefore, the learned courts below have erred in rejecting the application for temporary under Order 39 Rule 1 and 2 CPC in respect of Khasra No.904.;