Patna High Court
Upendra Kumar @ Upendra Roy vs Ashok Rai on 2 February, 2024
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.57 of 2024
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Upendra Kumar @ Upendra Roy Son of Ashok Rai, Resident of Mauza,
Mirpur, Bhuwal, P.O.- Dighwara, Police Station- Dighwara, District- Saran.
... ... Petitioner/s
Versus
1. Ashok Rai Son of Late Jugeshwar Rai, Resident of Mauza, Mirpur, Bhuwal,
P.O.- Dighwara, Police Station- Dighwara, District- Saran.
2. Ajay Kumar Rai, Son of Ashok Rai, Resident of Mauza, Mirpur, Bhuwal,
P.O.- Dighwara, Police Station- Dighwara, District- Saran.
3. Saheb Kumar Rai, Son of Ashok Rai, Resident of Mauza, Mirpur, Bhuwal,
P.O.- Dighwara, Police Station- Dighwara, District- Saran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Sudish Kumar, Advocate
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL JUDGMENT
Date : 02-02-2024
The matter has been taken up on mentioning being
made on behalf of the petitioner.
2. The petitioner is aggrieved by the order dated
23.11.2023
passed by learned Subordinate Judge-I, Sonepur,
Saran in Title Suit No. 235 of 2023.
3. Learned counsel for the petitioner submits that
the defendant/petitioner was restrained from making
construction over the suit property and parties were directed to
maintain status quo without hearing the defendant/petitioner. No
notice was issued as is reflected from the copy of the order sheet
Patna High Court C.Misc. No.57 of 2024 dt.02-02-2024
attached with the present petition. Learned counsel prays that
the impugned order be stayed and notice be issued to the
respondents.
4. The order sheets dated 24.08.2023, 29.09.2023,
03.11.2023 and 23.11.2023 are quoted hereinbelow, which read
as under:-
"24.08.2023 यह ववाद आज ग्रहण कक बबिन्द द पर
सदनववाई हकततू बनबश्चित हह। ववाद पदकवारवा गयवा। पदकवार
पर ववाददी कक बवदवान अबधिवक्तवा न्यवायवालय मक
उपबसस्थिबत हऐद ।ग्रहण कक बबिन्द द पर सदनवा। ववाद
कवा अवललोकन बकयवा। ववाद कक अवललोकन सक जवात
हलोतवा हह बक ववाददी दवारवा तदबट कवा सदधिवार कर बलयवा
गयवा हह । अत : ववाद कलो ग्रहण करतक हय द क ववाददी
कलो बनदर्देश बदयवा जवातवा हह बक ववाददी अबग्रम बतबस्थि कलो
तलववानवा कक सवास्थि अपकबक्षित दवाबखिल करक।
ववाद बदननांक 29.09.2023 कलो आपकबक्षित हकतद ।
ह०/- असपष
29.09.2023 डवाक रसदीद दवाबखिल बकयवा गयवा।
ववाद बदननांक 01.11.2023 S/R हकतद ।
ह०/- असपष
03.11.2023 Plaintiff Pairvi filed. Heard.
Office issue show cause to defendant. Put up
on 23.11.2023.
Sd./Illegible
23.11.2023 ववाददी कदी हवाजरदी तस्थिवा डवाक रसदीद एव
फदी सवाबितूत कक सवास्थि बवववाबदत जमदीन पर हलो रहक बनमर्माण
कवायर्य कवा फलोटलोग्रवाफ दवाबखिल बकयवा गयवा और बनवकदन
बकयवा गयवा बक मददवालहन मदकदमवा कदी जवानकवारदी कक
Patna High Court C.Misc. No.57 of 2024 dt.02-02-2024
बिवावजतू न्यवायवालय नहदी आकर बवववाबदत जमदीन पर तवा०
जबिरदसतदी बनमर्माण कवायर्य करनवा शदरु बकयवा हह।
सदनवा और अबभिलकखि कवा अवललोकन बकयवा। अत :
मददवालह कलो आदकश बदयवा जवातवा हह बक मददवालह कक
उपबसस्थिबत तक बवववाबदत जमदीन पर बनमर्माण
(construction) नहदी करक तस्थिवा यस्थिवाबसस्थिबत बिनवाए
रखिक। उभिय पक्षि आदकश कवा पवालन करक।
ववाद बदननांक 2.12.2023 ववासतक कवारण पपृच्छवा।
ह०/- असपष
5. From perusal of order dated 24.08.2023, it appears
that the plaintiffs were directed to file requisites with Talbana
and thereafter, postal receipts were filed on 29.09.2023 which
goes on to show that notice was issued to the
defendant/petitioner and postal receipts were filed on record.
Further, order dated 03.11.2023 shows show cause was directed
to be issued to the defendant and again from the order dated
23.11.2023 it appears that postal receipts were filed on record. If
notice was issued upon the defendant, the defendant cannot take
this plea that no notice was issued. It further transpires from the
order dated 23.11.2023 that the defendant was restrained from
making further construction over the suit property and was
directed to maintain status quo till his appearance. Thus, it is
very much clear from the order dated 23.1.1.2023 that as soon
as the defendant/petitioner appears before the learned trial court,
learned trial is duty bound to hear the defendant/petitioner and
Patna High Court C.Misc. No.57 of 2024 dt.02-02-2024
pass order on injunction petition.
6. Since final order is yet to be passed on the
injunction petition as it appears from the order sheet annexed by
the defendant/petitioner, I think the present petition is premature
and hence, it is disposed of as such with liberty to the petitioner
to raise all issues before the learned trial court and the learned
trial court is directed to pass a reasoned order on the injunction
application after hearing the parties.
(Arun Kumar Jha, J)
DKS/-
AFR/NAFR A.F.R.
CAV DATE N.A.
Uploading Date 05.02.2024
Transmission Date N.A.
