J.C.S.RAWAT, J. - (1.) THIS writ application has been filed by the petitioner for invoking the jurisdiction of this Court under Article 227 of the Constitution of India.
(2.) THE brief facts of the case are that the petitioner filed a suit being T.S. No. 97/2004 against the defendant -respondent before: the trial court for declaration of his right, title and interest over the property and further for seeking a permanent injunction against Smt. Sita Devi, the defendant/respondent, from interfering with the suit property till the disposal of the suit. In the said suit, it was held that the defendant - Smt Sita Devi is the sole title holder of the suit property and the plaintiff has no interest or the title over the suit and the said suit was dismissed.
(3.) FEELING aggrieved by the said dismissal of the Suit. Rajender Prasad Singh @ Rajendra Prasad Singh - the petitioner, preferred an appeal before this High Court, which is being numbered as 113 of 2008 and this appeal is still pending before this Court.;