- (1.) This revision petition has been filed against the Order dated 08/01/2015 passed by the Civil Judge and Judicial Magistrate, Reengus, District Sikar (hereinafter refer to as 'the learned trial Court') whereby the learned trial Court dismissed the application under Order 7 Rule 11 C.P.C. filed by the petitioners-defendants in civil suit No. 64/04.
(2.) Brief facts giving rise to the revision petition are that the plaintiffs-respondents filed a Suit before the learned trial Court for seeking permanent injunction in the following terms: - 1639646-1
(3.) In the plaint, it is stated that the plaintiffs hail from Reengus District Sikar and a land bearing Khasra No. 4483 area 3 is situated, in which an old well is situates and some Pipal trees are standing. Part of the disputed land belongs to the government and petitioners are trying to sell it out and also trying to cut the said trees.;