Allahabad High Court
Jugraj Singh vs Satya Pal Singh And 2 Others on 13 December, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:235797 Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 12735 of 2023 Petitioner :- Jugraj Singh Respondent :- Satya Pal Singh And 2 Others Counsel for Petitioner :- Kartikeya Saran,Ujjawal Satsangi Counsel for Respondent :- Divakar Rai Sharma Hon'ble Prakash Padia,J.
1. Supplementary affidavit filed today is taken on record.
2. Heard Shri Kartikeya Saran, learned counsel for the petitioner and Shri Divakar Rai Sharma, learned counsel for the respondents.
3. The petitioner has preferred present petition with the following prayers :-
"(i) Issue an appropriate order or direction, by calling for the record and setting aside the Impugned Order dated 26.09.2023 passed by Additional District Judge, Court No. 10, Aligarh in Misc. Civil Appeal No. 26/2023 (Satyapal Singh and Others v Jugraj Singh);
ii) Issue an appropriate order or direction, by calling the records, allowing the Application 21Ga filed by the Petitioner Defendant in Original Suit No. 136/2022 (Satyapal Singh and Others v Jugraj Singh) pending before Civil Judge (Junior Division), Khair, District Aligarh;
iv) Issue an appropriate order or direction to the Respondents not to interfere with the peaceful possession of Petitioner Defendant upon Gata No. 888A and 888M, (admeasuring 0.849 hectares) Village and Tehsil Khair, District Aligarh;
v) Issue an appropriate order or direction, by calling the records, rejecting the Application 7Ga filed by the Petitioner Defendant in Original Suit No. 136/2022 (Satyapal Singh and Others v Jugraj Singh) pending before Civil Judge (Junior Division), Khair, District Aligarh;"
4. The facts in brief as contained in the petition is that Original Suit No.636 of 2022 was filed by the plaintiffs-respondents namely Satyapal Singh and others against the defendant-petitioner Jugraj Singh in the court of Civil Judge (Junior Division), Khair, Aligarh. Along-with the said suit an application under Order 39 Rule 1 and 2 CPC 1908 was also preferred by the respondents-plaintiffs for temporary injunction. In the aforesaid suit an application for grant of interim injunction was also filed by the defendant-petitioner being Application No.23-C-2. After considering the entire aspect of the matter, an order dated 20.03.2023 was passed by the Civil Judge (J.D.), Khair, Aligarh rejecting the temporary injunction application filed by the plaintiffs-respondents and allowing the application for temporary injunction of defendant-petitioner. Following directions were passed on 20.03.2023 :-
"?????? ?????? ???????? ????????? 7?2 ?????? ???? ??? ????????? ?????? ???????? ?????? ?????? ?????????? ?????????-???? 23?2 ??????? ???? ???? ?? ? ?????? ?? ????? ???, ????????? ?? ???? ??0-888? ??? 888??0 ???? 0.849 ??0 ??? ??????????? ????? ? ??? ??? ????? / ????? ???? ??? ?????? ?????? ?????????? ??????? ???? ???? ??? ?????? ?? ???? ??????? ???????? ????? ? ???? ???? ?? ?? ??????? ???? ???? ??? ???????? ?????? ?????? ???? ??? ?????? ?????? 10.04.2023 ?? ??? ???"
5. Aggrieved against the aforesaid plaintiffs-respondents filed two civil appeals one against the rejection of their temporary injunction application and second against the order by which application No.23-C-2 was allowed. Both the appeals were numbered as Misc. Civil Appeal Nos.26 of 2023 and 27 of 2023. Both the appeals were clubbed together and allowed vide order dated 26.09.2023. The operative portion of the order reads as follows :-
"???????????/?????? ?? ???????? ???? ??????-26/23 ??????? ???? ?????? ???? ??????? ?? ???? ??, ???????? ???? ?? ?????? ??????-136/23 ??????? ???? ???? ?????? ??? ?????? 20.03.2023 ?? ????? ???? ??? ?? ?????? ???? ???? ??? ????????? ???? 23? ?????? ???? ???? ???
???????????/?????? ?? ???????? ???? ??????-27/23 ??????? ???? ?????? ???? ??????? ?? ???? ??, ???????? ???? ?? ?????? ??????-136/23 ??????? ???? ???? ?????? ??? ?????? 20.03.2023 ?? ????? ???? ??? ?? ?????? ???? ???? ??? ????????? ???? 7? ??????? ???? ???? ??? ????????? ?? ????? ???? ??????? ???? ??????? ????? ???? ??? ???? ?, ?, ?, ? ??? ???? ?????? ?? ?????? ?? ????? ??? ??? ????????? ?? ??????? ???? ???? ?? ??? ????????? ?? ??????? ???? ???? ?? ?? ?? ????? ???? ???????? ???? ?? ???? ???? ?? ??????????? ? ????"
6. It is admitted by counsel for the parties that the parties are in possession over the premises in question and in case direction is given by this Court to the court below to decide the entire proceedings expeditiously they have no objection.
7. With the consent of counsel for the parties, present petition is being disposed of at the admission stage.
8. In the facts and circumstances of the case and without interfering in the orders, which are under challenged in the petition, the present petition is disposed of directing the court concerned before whom matter is pending to decide the Original Suit No.136 of 2022 (Satyapal Singh and others Vs. Jugraj Singh) strictly in accordance with law most expeditiously and positively by 31.08.2024 fixing short dates. The parties are direction to not take unnecessary adjournment.
9. Till 31.08.2024 or till disposal of the suit, whichever is earlier, parties are directed to maintain status quo in respect of possession and will not create any third party right.
Order Date :- 13.12.2023 Pramod Tripathi