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Amar Kaur and others Vs Gurdev Kaur and others

Case No: Civil Revision No. 1882 of 2012

Date of Decision: March 26, 2012

Acts Referred: Constitution of India, 1950 — Article 227

Hon'ble Judges: L.N. Mittal, J

Bench: Single Bench

Advocate: J.S. Maanipur, for the Appellant;

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Judgement

L.N. Mittal, J.@mdashPlaintiffs Amar Kaur etc. have filed this revision petition under Article 227 of the Constitution of India seeking direction to

the trial court i.e. Civil Judge (Junior Division), Rajpura to decide applications Annexures P/3 and P/4 moved by the plaintiffs in the trial court. I

have heard learned counsel for the petitioners and perused the case file.

2. In the suit, petitioners have challenged order dated 6.11.2007 regarding redemption to mortgage passed by Collector under the Redemption of

Mortgages (Punjab) Act, 1913, and have also sought permanent injunction. During pendency of the suit, the petitioners also filed Civil Writ Petition

No. 260 of 2011 assailing order of issuance of warrant of possession by the Collector pursuant to aforesaid redemption order. This Court

disposed of the said writ petition vide order dated 2.8.2011, Annexure P/1 observing that the petitioners cannot avail two remedies simultaneously

i.e. of civil suit as well as of writ petition. The petitioners were given liberty to move application before the civil court within two weeks seeking

appropriate order against issuance of warrant of possession by the Collector pursuant to the impugned redemption order and till then warrant of

possession was stayed. Pursuant thereto, petitioners moved application, Annexure P/3 dated 17.8.2011 and another undated application,

Annexure P/4 in the trial court inter alia seeking stay of order of warrant of possession issued by the Collector pursuant to redemption order.

3. Grievance of the petitioners in the instant revision petition is that aforesaid applications Annexures P/3 and P/4 have not been disposed of by the

trial court.

4. I have heard learned counsel for the petitioners and perused the case file.

5. Counsel for the petitioners contended that applications Annexures P/3 and P/4 moved by the petitioners pursuant to order Annexure P/1 passed

by this Court have not yet been disposed of by the trial court and therefore, the trial court be directed to dispose of the said applications.

6. I have carefully considered the aforesaid contention. On the face of it, the contention appears to be meritorious but on proper perusal and

scrutiny, the contention is found to be completely misconceived. Relief sought by the petitioners in applications Annexures P/3 and P/4 appears to

since been declined by the trial court vide order dated 12.9.2011, Annexure P/6 whereby petitioners'' application for temporary injunction

restraining defendants/respondents during pendency of the suit from taking possession of the suit land forcibly or in any manner alienating the same

and staying operation of redemption order dated 6.11.2007 passed by the Collector has been disposed of. Petitioners'' prayer for staying

operation of the redemption order has been declined although forcible dispossession of the petitioners from the suit land except in due course of

law has been stayed during the pendency of the suit. In view of said order Annexure P/6 passed by the trial court, practically nothing survives for

determination in applications Annexures P/3 and P/4.

7. Nevertheless the trial court is directed to formally dispose of applications Annexures P/3 and P/4 moved by the petitioners in accordance with

law within two months from the date of receipt of certified copy of this order. Nothing observed in this order shall have any bearing on the merits

of the said applications or on merits of the suit.