Sher Singh vs Gram Panchayat

Surya Kant, J.—This order shall dispose of Civil Revision Nos. 5360 and 5361 of 2006 as common questions of law and facts are involved therein. The facts are being extracted from Civil Revision NO. 5360 of 2006.

This revision petition has arisen out of ad-interim injunction proceedings under Order 39 Rules 1 and 2 CPC. While the trial Court had granted ad-interim injunction, the said order was set aside by the first appellate Court.

When this Revision Petition came up for preliminary hearing, this Court, vide order dated 16.10.2006 directed the parties to maintain status-quo. This ad-interim order was made absolute while admitting the revision petition.

No one appears on behalf of the respondent-Gram Panchayat.

Having heard learned Counsel for the petitioner at some length, I am of the considered view that the question pertaining to title qua the land in question can be effectively decided by the trial Court after appreciation of the evidence led by the parties. It is not desirable or expedient to express any views touching merits of the case as it may unnecessarily prejudice either of the parties. The directions to maintain status-quo are operating from last more than two and half years. In these circumstances, I dispose of this revision petition with a direction that status-quo in respect of the suit property shall be maintained till the decision of the suit. Learned trial Court shall endeavour to decide the civil suit as early as possible and preferably within six months.

Disposed of.