Pushpendra Singh Bhati, J. - (1.) The petitioners have preferred this writ petition under Article 226 & 227 of the Constitution of India, claiming the following reliefs: "(i) By an appropriate writ, order or direction, the impugned order 07.03.2017 (Annx-4) and 24.01.2018 (Annex-5) passed by the learned courts below may kindly be declared illegal and be quashed and set aside. (ii) By an appropriate writ, order or direction, the temporary injunction application of the plaintiffs/petitioners may kindly be allowed. (iii) By appropriate writ, order or direction, the respondents restrained to remove the construction of the petitioners on the disputed land/plot."
(2.) Learned counsel for the petitioner has argued that the issues raised by him in the pleadings have not been dealt with by the learned courts below.
(3.) Learned counsel for the petitioner has submitted that the suit is for a perpetual injunction against the respondentdefendants on the ground that they possessed the plot at Village Aamliyala in Khasra No.230. The claim of the plaintiffs is that they were long in possession of the land in question and had water and electricity connections also. The ownership certificate issued by the Gram Panchayat was also one of the foundations being claimed by the petitioner.;