DINESH MEHTA,J. - (1.) The petitioner-Municipal Board, Raisinghnagar has referred the present writ petition, invoking supervisory jurisdiction of this Court under Article 227 of the Constitution of India, feeling aggrieved of the order dated 21.10.2014, passed by the Additional District Judge, Raisinghnagar in Appeal No. 6/2014, filed by the respondent No. 1 Smt. Pooja Kumari which appeal was directed against the order dated 19.9.2014, passed by the Civil Judge (Jr.Dn.), Raisinghnagar in an application for grant of Temporary Injunction filed by her, under Order 39 Rule 1 and 2 of the Code of Civil Procedure, 1908.
(2.) Shorn of unnecessary details, the necessary facts in a nutshell are that the petitioner-Municipal Board, Raisinghnagar had executed a registered lease deed dated 29.9.1970 conveying the rights of land ad-measuring 80ft X 60ft, in favour of a firm M/s Kumar Brothers, for establishment of a petrol pump.
(3.) The ownership and title of the land ad-measuring 80ft X 60ft is not at all, dispute, what is disputed is; the sides of the plot in question.;