PUSHPENDRA SINGH BHATI,J. - (1.) The petitioners have preferred this writ petition under Article 227 of the Constitution of India, claiming the following reliefs: "It is, therefore, humbly and respectfully prayed that the writ petition filed by the petitioners may kindly be allowed with cost and by an appropriate writ, order or direction, the impugned judgment dated 02.09.2016 (Annex.9) and order dated 05.02.2014 (Annex.8) may kindly be set aside and consequence thereof the appeal filed by the appellants-petitioners as well as application for temporary injunction may kindly be allowed, as prayed for. Any other relief, which this Hon'ble Court may kindly be deemed just and proper in the facts and circumstances of the case, may kindly be granted in favour of the petitioners."
(2.) Learned counsel for the petitioner has argued that the status-quo regarding the path way in question is being maintained for last 11 years as there were repeated court orders. Learned counsel for the petitioner has shown the record of the petition including the photographs, the way in question is 11 feet x 147 feet.
(3.) Learned counsel for the petitioner has shown the Najri Naksha of the way in question and the commissioner's report is also on record. The orders by both the courts below have been passed after taking into consideration the failure of the petitioner to give exact specification for the path in question.;