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Chattisgarh High Court

Amina Begum vs Nisaar Ahmed 20 Sa/41/2019 Smt. Kamla ... on 29 March, 2019

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

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                                                                         NAFR
          HIGH COURT OF CHHATTISGARH AT BILASPUR
                             WP227 No. 913 of 2017
1. Amina Begum W/o Late Amanullah, Aged About 60 Years R/o Masjid Para ,
   Surajpur, District Surajpur, Chhattisgarh.            ---Defendant No. 1

2. Ali Ahmed S/o Late Amanullah, Aged About 40 Years R/o Masjid Para ,
   Surajpur, District Surajpur, Chhattisgarh.            ---Defendant No. 2

3. Irshad Ahmed S/o Late Amanullah, Aged About 36 Years, R/o Masjid Para ,
   Surajpur, District Surajpur, Chhattisgarh.            ---Defendant No. 3

4. Hidayatullah S/o Late Amanullah, Aged About 34 Years, R/o Masjid Para ,
   Surajpur, District Surajpur, Chhattisgarh.            ---Defendant No. 4

5. Sheikh Abdullah S/o Late Amanullah, Aged About 31 Years, R/o Masjid
   Para , Surajpur, District Surajpur, Chhattisgarh.     ---Defendant No. 5

6. Mohd. Azhar S/o Late Amanullah, Aged About 28 Years, R/o Masjid Para ,
   Surajpur, District Surajpur, Chhattisgarh.            ---Defendant No. 6

7. Mohd. Naseer S/o Late Amanullah, Aged About 28 Years, R/o Masjid Para ,
   Surajpur, District Surajpur, Chhattisgarh.            ---Defendant No. 7

                                                               ---Petitioners

                                  Versus

1. Nisaar Ahmed S/o Late Rahmatullah, Aged About 65 Years, R/o Mandi
   Road , Surajpur ,District Surajpur, Chhattisgarh.

                                                            ---Plaintiff No. 1

2. Shakeel Ahmed S/o Late Rahmatullah, Aged About 55 Years, R/o
   Bhaiyathan Road , Surajpur , District Surajpur, Chhattisgarh.

                                                            ---Plaintiff No. 2

3. Naseem Bano D/o Late Rahmatullah, Aged About 60 Years, R/o Manpur
   Surajpur , District Surajpur, Chhattisgarh.

                                                            ---Plaintiff No. 3

4. Shayara Khatun D/o Late Rahmatullah, Aged About 58 Years, R/o
   Bhaoripara, Lakhanpur Surajpur , District Surajpur, Chhattisgarh.

                                                            ---Plaintiff No. 4
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        5. Fatema Khan D/o Late Rahmatullah, Aged About 49 Years, R/o Masjidpara
             Surajpur , District Surajpur, Chhattisgarh.

                                                                       ---Plaintiff No. 5

        6. Kalimullah, S/o Late Rahmatullah, Aged About 50 Years, R/o Bhaiyathan
             Road Surjpur , District Surajpur, Chhattisgarh.

                                                                    ---Defendant No. 8

        7. Seraj Ahmed S/o Late Rahmatullah, Aged About 48 Years, R/o Masjid
             Para, Surajpur , District Surajpur, Chhattisgarh.

                                                                    ---Defendant No. 9

        8. Najma Khatun D/o Late Rahmatullah, Aged About 75 Years, R/o Masjid
             Para Surajpur , District Surajpur, Chhattisgarh.

                                                                  ---Defendant No. 10

        9. State Of Chhattisgarh Through Collector Surajpur , District Surajpur,
             Chhattisgarh.

                                                                   ---- Defendant No. 11

                                                                        --- Respondents

For Petitioners : Mr. Surfaraj Khan, Advocate For Respondents : Mr. Anurag Singh, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 29/03/2019

1. By the impugned order dated 03/06/2017, passed in Civil Suit No. 5- A/2017, the application under Order 39 rule 1 & 2 of CPC filed by respondents No. 1 to 5/plaintiffs for grant of temporary injunction was rejected by the trial Court which was later on granted by the first appellate Court vide order dated 29/08/2017 by reversing the order of the trial Court, against which this writ petition has been preferred by the defendants No. 1 to 7/petitioners.

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2. I have heard learned counsel for the petitioners on the question of admission of this writ petition.

3. After hearing learned counsel for the petitioners at length, I am of the considered opinion that it would be expedient to direct the trial Court to dispose off the suit which is pending consideration since 04/02/17 within a period of 4 months from the date of receipt of the copy of this order.

4. A copy of this order be sent to the concerned trial Court by e-mail/fax. No cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Harneet