DEEPAK MAHESHWARI,J. - (1.) Heard the learned counsels for both the parties and perused the relevant documents as also the impugned judgment dated 11th March, 2014.
(2.) The learned counsel for the respondents has furnished the copy of the judgment dated 19th March, 2013 passed by this Court in S.B. Civil Writ Petition No. 2988/2011 titled as "Gulab Chand v. Madhu Das & Ors." whereby, the writ petition filed by the appellant has been dismissed. The appellant has sought the relief by way of this writ petition to restrain the concerned authority from making entry in respect of mutation in favour of the respondents No. 2 and 3, who are respondents herein also. In view of the judgment dated 19th March, 2013, the prayer of the appellant/applicant is found devoid of merit and is liable to be rejected.
(3.) By way of this second stay petition, the appellant has prayed to maintain the status-quo with regard to possession over the land in dispute but in view of the findings given by the learned trial Court in the impugned judgment dated 11th March, 2014 regarding possession over the disputed land as also taking this fact into consideration that the same relief had been claimed by the appellant by way of first stay petition which was not granted by this Court while admitting this appeal vide order dated 19th May, 2014, this Court is not inclined to grant the relief as prayed for regarding status-quo in respect of possession over the land in dispute. Hence, the present second stay petition is dismissed and disposed of accordingly. Application Dismissed.;