Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners aggrieved against order dated 20.03.2015 passed by the trial court rejecting their application filed under Order 26, Rule 9 CPC.
(2.) The petitioners filed a suit for permanent injunction along with application under Order 39, Rule 1 and 2 CPC, inter alia, contending that the petitioners have constructed shops leaving the area to be acquired, however, the respondents were trying to demolish the shops of the petitioners and, therefore, they be restrained from doing so.
(3.) During the pendency of the suit, the petitioners filed application under Order 26, Rule 9 CPC for appointment of Tehsildar as Site Commissioner so as to indicate whether the shops in question were constructed on Khasra Nos. 2375 and 2376.;