ALOK SHARMA,J. - (1.) In the course of the hearing of the petition, it has transpired that the petitioner has been dispossessed from the part of land which he claims to be in his ownership based on a patta claimed by him to have been issued by the Gram Panchayat Tain, Panchayat Samiti Alsisar, District Jhunjhunu.
(2.) In this view of the matter, counsel for the petitioner prays that this petition be disposed of with liberty to the petitioner to file a suit for possession and damages for wrongful dispossession. He also prays for directions to the jurisdictional trial court to dispose of the said suit on its filing within a period of 12 months of service on the defendants in the suit.
(3.) Mr. Aniroodh Mathur with Mr. Krishnaveer Singh on behalf of Mr. Anurag Sharma, AAG for respondent no.2 and Mr. Z.A. Naqvi, Senior Advocate with Mr. Sehban Naqvi for respondent no. 4 and 5 submitted that the patta purportedly issued to the petitioner is a fake document.;