Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sourabh vs Satya Narayan (2026:Rj-Jd:14483)
2026 Latest Caselaw 4393 Raj

Citation : 2026 Latest Caselaw 4393 Raj
Judgement Date : 23 March, 2026

[Cites 8, Cited by 0]

Rajasthan High Court - Jodhpur

Sourabh vs Satya Narayan (2026:Rj-Jd:14483) on 23 March, 2026

[2026:RJ-JD:14483]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 679/2026

Sourabh S/o Suraj Prakash, Aged About 41 Years, Resident Of
Lohawat Bisnawas, Tehsil Lohawat, District Phalodi, Proprietor Of
Balajai Hp Gas, Rural Distributor, Lohawat Bisnawas.
                                                                         ----Petitioner
                                        Versus
1.       Satya Narayan S/o Jagmal Ram, Resident Of Village
         Lohawat Bisnawas, Tehsil Lohawat, District Phalodi.
2.       Lakshman Ram S/o Satya Narayan, Resident Of Village
         Lohawat Bisnawas, Tehsil Lohawat, District Phalodi.
3.       Ramesh S/o Ashok Kumar, Resident Of Village Lohawat
         Bisnawas, Tehsil Lohawat, District Phalodi.
4.       Birbal Ram S/o Ramu Ram, Resident Of Village Lohawat
         Bisnawas, Tehsil Lohawat, District Phalodi.
                                                                      ----Respondents


For Petitioner(s)             :     Mr. Moti Singh
For Respondent(s)             :     Mr. R.J. Punia



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

23/03/2026

1. The present writ petition has been preferred by the

petitioner-plaintiff assailing the order dated 07.01.2026 (Annx.8)

passed by the Additional District Judge, Phalodi in Civil Misc.

Appeal No. 04/2025 (Sourabh vs. Satya Narayan & Ors.), vide

which the appeal filed by the petitioner-plaintiff against the Order

dated 20.01.2025 (Annx.5) passed by the Senior Civil Judge No.1,

Phalodi in Civil Misc. Case No. 10/2024 (C.I.S. No. 12/2024)

(Sourabh vs. Satya Narayan & Ors.) dismissing the application

(Uploaded on 30/03/2026 at 04:13:47 PM)

[2026:RJ-JD:14483] (2 of 5) [CW-679/2026]

under Order XXXIX Rule 1 & 2 read with Section 151 of C.P.C., has

been rejected.

2. Heard learned counsel for the parties.

3. Learned counsel for the petitioner submits that impugned

orders passed by the courts below are arbitrary, perverse and

contrary to the settled principles of law governing the adjudication

of applications for temporary injunction.

4. It is further submitted that the petitioner instituted a civil

suit seeking permanent and mandatory injunction, and recovery of

damages, and also moved an application for temporary injunction

to protect the construction of a Gas Godown, which serves a public

utility, till the final disposal of the suit.

5. It is contended that the report submitted by the Patwari is

wholly inadmissible, as the same was not approved by the

Tehsildar, who has duly verified the existence and boundaries of

the land in question. The petitioner purchased the disputed land

forming part of Khasra No. 163 from respondent No. 1, and

possession thereof was duly handed over, pursuant to which the

petitioner after obtaining necessary NOCs/permissions and

conversion order etc., raised construction and established LPG Gas

Godown in accordance with law. The petitioner has placed on

record relevant documents, including the sale deed, revenue map,

and conversion order etc. permitting commercial construction of a

LPG Gas Godown. However, the courts below have failed to

consider these documents issued by competent authorities and

have instead placed reliance solely on the report of the Patwari,

who is subordinate to the Tehsildar.

(Uploaded on 30/03/2026 at 04:13:47 PM)

[2026:RJ-JD:14483] (3 of 5) [CW-679/2026]

6. It is further submitted that the dispute, if any, relates only to

demarcation of boundaries, which is presently pending

adjudication before the Sub-Divisional Officer. The courts below

have failed to apply the settled principles governing the grant of

temporary injunction. It is well settled that establishing a prima

facie case requires only the existence of a bona fide substantial

question and not conclusive proof of title. Temporary injunctions

are preventive in nature and do not entail a determination on

merits. Prior to refusing such relief, the courts are required to

consider the likelihood of irreparable injury and to balance the

comparative convenience of the parties.

7. In support of his contention, learned counsel for the

petitioner has relied upon the following decisions :-

i. Babu Lal and Others vs. Vijay Solvex Limited and Others reported in (2014) 16 Supreme Court Cases 680;

ii. Peer Gulam Jilani vs. Peer Gulam Naseer and Ors. (Civil Appeal Nos. 10770-10772 of 2013) decided on 24.07.2019;

iii. Narendra Singh Rajawat & Ors. vs. Thakur Mohan Singh Kanota & Ors. reported in RLW 2002(3) (Raj) 1840;

iv. Dalpat Kumar and another vs. Prahlad Singh and others reported in (1992) 1 Supreme Court Cases 719; and v. Janki Devi (Smt.) vs. Santosh Kumar reported in 2007 Supreme (Raj) 1603.

8. Per contra, learned counsel appearing for respondent No. 1

on caveat, while supporting the impugned orders passed by the

courts below, submits that the petitioner has already vacated the

disputed premises and shifted his business elsewhere i.e. Khasra

(Uploaded on 30/03/2026 at 04:13:47 PM)

[2026:RJ-JD:14483] (4 of 5) [CW-679/2026]

No. 2915/2911, and therefore, no cause survives for grant of

temporary injunction. It is further contended that both the courts

below have recorded concurrent findings of fact, which do not call

for interference by this Court. Learned counsel also submits that

the scope of interference under Article 227 of the Constitution of

India is limited and supervisory in nature, and in the absence of

any jurisdictional error or perversity, the impugned orders do not

warrant interference.

9. I have considered the rival submissions made by learned

counsel for the parties, perused the record of the case and the

judgments cited by the petitioner.

10. Having considered the rival submissions advanced by learned

counsel for the parties, perused the material available on record,

as well as the judgments cited at the Bar, this Court is of the view

that without entering into the merits of the case or examining the

correctness of the impugned orders passed by the courts below,

the present writ petition can be disposed of with appropriate

directions in the interest of justice.

11. From a perusal of the material on record, it prima facie

reveals that subject land was purchased by the petitioner from

respondent No. 1 and after obtaining necessary NOCs/permissions

and conversion order, LPG Godown was established on subject

land. It is not in dispute that during the pendency of the

application for temporary injunction before the trial Court as well

as during the pendency of the appeal, interim injunction was

granted in favour of the petitioner vide orders dated 22.08.2024

(Uploaded on 30/03/2026 at 04:13:47 PM)

[2026:RJ-JD:14483] (5 of 5) [CW-679/2026]

(Annx.3) and 17.02.2025 (Annx.7), and the same remained

operative for a considerable period.

12. In view of the overall facts and circumstances of the case,

and considering that the main suit is still pending adjudication, it

is deemed appropriate to direct the trial Court to expedite the

proceedings of the suit and decide the same finally, strictly in

accordance with law, preferably within a period of one year from

the date of receipt of a certified copy of this order.

13. It is further directed that till the final disposal of the suit, the

petitioner shall not be dispossessed from the land/property in

question.

14. It is made clear that this Court has not expressed any

opinion on the merits of the case, and the trial Court shall decide

the suit uninfluenced by any observations made herein.

15. With the aforesaid directions, the present writ petition stands

disposed of.

16. Stay petition as well as all pending application(s), if any,

shall also stand disposed of.

(MUKESH RAJPUROHIT),J

34-/Inder//-

(Uploaded on 30/03/2026 at 04:13:47 PM)

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter