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Judgment
7 paragraphs · 129 wordsManoj Kumar Tiwari, J
This is plaintiff’s petition under Article 227 of the Constitution against the trial Court’s order dated 27.09.2019 and appellate Court’s
order dated 02.11.2019. By the orders impugned in the writ petition, learned Courts below have refused to grant temporary injunction to the petitioner.
This Court is not inclined to interfere with the orders impugned in the writ petition, however, having regard to the facts and circumstances of the
case, learned trial Court is requested to hear and decide the Original Suit No.54 of 2019, as early as possible, preferably within nine months from the
date of production of certified copy of this order.
Till decision in the suit, respondent nos.1 & 2 shall not raise any construction over the land in question.