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Judgment
Manoj Kumar Tiwari, J
By means of this writ petition, petitioners have sought following relief:-
(i) A Writ Order or Direction in the nature of Mandamus directing the District Magistrate, Pauri to ensure due compliance of restraint Order dated
01.10.2018 (Annexure No. 5) passed in O.S. No. 49/2017 Swami Shukdevnand Trust v. Sharad Chandra Mishra & Another and restrain the
respondents no. 3, 4, 5, 6 and their agents from creating any hindrance in the working of the Petitioners to run the Parmarth Prakritik Chikitsa Evam
Yoga Kendra as Covid Care Centre.
According to the petitioners, learned Civil Judge (Senior Division), Kotdwar, Pauri Garhwal has passed order of temporary injunction on 01.10.2008
in Original Suit No. 49 of 2017. By the said order, defendants to the suit have been restrained from interfering with plaintiffs (petitioners herein)
possession over land in dispute comprised in Khasra No. 110, 160, 161 and 96 during pendency of the suit.
In sum and substance, petitioners want enforcement of the restraint order against the defendants to the suit.
Since, petitioners have a remedy under Order 39 Rule 2A of C.P.C. to approach the civil court for alleged breach of order of temporary injunction,
therefore, this Court is not inclined to exercise the extraordinary powers available under Article 226 of the Constitution of India for settling a private
dispute.
In such view of the matter, writ petition is dismissed. No order as to costs.