- (1.) HEARD learned counsel for the petitioners.
(2.) THE grievance of the petitioners in this writ petition is that the plaintiffs petitioners filed a suit for cancellation of sale-deed along with an application for temporary injunction but their application for temporary injunction is pending since september, 2008, and the same is not being disposed of by the trial court. Therefore, necessary directions are required to be issued to the trial court to dispose of the same at an early date. The order sheets of the trial court have also been placed on record. However, it appears from one of the order sheets that both the parties prayed for time for arguments of the application for temporary injunction but the learned counsel for the petitioners contended that, in fact, no time was sought by them and on the contrary the application was filed in the court below to hear and decide their application for temporary injunction at an early date.
(3.) BE that as it may, it is the duty of the trial court to dispose of the application for temporary injunction. There is no dispute that the said application is pending since September 2008, in these circumstances, I think it fit and proper to issue direction to the trial court to decide the application of the petitioners at an early date.;