RAJAN KUMAR Vs. LAJJA DEVI

JUDGEMENT

(1.) Present civil revision petition has been filed challenging the order dtd. 31/8/2017, whereby, the learned Trial Court while invoking the powers under Sec. 151 CPC, dismissed the suit of the plaintiff/petitioner. Learned Trial court also directed defendant No.4/APMC to remove every illegal encroachment existing within the premises of Azad Pur Mandi within two weeks.

(2.) It is pertinent to mention here that the petitioner had also filed an appeal against the impugned order, which was dismissed by the Court of learned ADJ being not maintainable.

(3.) The facts in brief are that the plaintiff/petitioner filed a civil suit for permanent injunction against the private respondents and the APMC. The plea of the petitioner is that he has been selling vegetables as Mashakhor in a bye-lane outside Shop No.D-1395, New Subzi Mandi, Azadpur, Delhi.