PUSHPENDRA SINGH BHATI,J. - (1.) Petitioner has preferred this writ petition with the following prayer:- "It is, therefore, prayed that this writ petition may kindly be accepted, impugned order dated 11.08.2009 may kindly be set aside. Cost may be awarded to petitioner. Any other appropriate remedy beneficiary in favour of the petitioner may kindly be granted."
(2.) The prayer made in the suit by the petitioner reads as follows:- HINDI MATTER
(3.) Learned counsel for the petitioner has submitted that the interim order passed by the learned Court below on 04.02.2009 whereby as the petitioner was directed while disposing of the application under Order 39 Rule 1 and 2 in other suit to to dispossess the petitioner without adhering to the due process of law. The operative portion of the order dated 04.02.2009 reads as follows:- HINDI MATTER;