POKHAR SINGH ADOPTED Vs. BOARD OF REVENUE

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) PLAINTIFF -petitioner as well as non -petitioners filed three suits in the trial court in respect of the disputed land along -with applications for temporary injunction. The trial court rejected the application of the plaintiff -petitioner and allowed the applications filed by the non -petitioners. Being aggrieved with the same, the petitioner filed three appeals before the Revenue Appellate Authority, which were dismissed and thereafter three revision petitions, preferred by the petitioner, were also dismissed by the Revenue Board. Being aggrieved with the same, the plaintiff -petitioner has preferred the present writ petition with the prayer that the non -petitioners may be restrained from interfering in the possession of the petitioner and further not to alienate the disputed property during the pendency of the suit.

(3.) LEARNED Counsel for the non -petitioners contended that all the three courts below have recorded a concurrent finding in favour of the non -petitioners. The injunction application filed by the plaintiff -petitioner was dismissed and the application of the non -petitioners for temporary injunction was allowed by the trial court. Thereafter the plaintiff preferred three appeals and three revision petitions, which were dismissed by the Revenue Appellate Authority as well as the Revenue Board, both. It is further contended on their behalf that the petitioner has preferred only one writ petition whereas three writ petitions ought to have been preferred as three revision petitions were disposed of by the Revenue Board by the impugned order, therefore, the writ petition is liable to be dismissed.