JAI BHAGWAN @ BILLU Vs. MANGE RAM

JUDGEMENT

(1.) CM APPL.22051/2020 (exemption) Exemption is allowed subject to all just exceptions. CM(M) 447/2020 and CM APPL.22050/2020 (exemption)

(2.) Petitioner impugns order dated 24.08.2020, whereby, the application of the petitioner seeking a restraint on the respondents from raising any construction was dismissed.

(3.) Subject property being property in Khasra No.316 situated in village Jharoda Kalan was owned by Smt. Shanti Devi, the mother of the petitioner as well as respondent No.1.