AIR 2015 RAJASTHAN 40 ::(2016) 1 Raj LW 197

Rajasthan High Court

Hon'ble Judge(s): Nisha Gupta , J

(A) Civil P.C. (5 of 1908) , S.9— Rajasthan Tenancy Act (3 of 1955) , S.207— Jurisdiction of Civil Court - Suit for injunction - Land in dispute though an agricultural land, same purchased for residential purpose - Land being in use for purpose other than agricultural, provisions of Tenancy Act would not be applicable - Suit would be triable by Civil Court and not by Revenue Court. 2012 AIR CC 2772 (Raj), Rel. on. (Para 6) (B) Specific Relief Act (47 of 1963) , S.38, S.6— Permanent injunction - Relief of - Can only be granted to person who is in possession of property. AIR 2012 (NOC) 187 (Raj), 1987 (Supp) SCC 161, AIR 1985 SC 857, Rel. on. (Para 10) .....