DDA Vs. BRAHM PRAKASH

JUDGEMENT

(1.) CM No.465/2015

(2.) THE application stands disposed of.

(3.) BEFORE dealing with the submission made by the learned counsel for the appellant, it may be pertinent to mention that the respondent had filed a suit for permanent injunction contending that he was in occupation of a parcel of land forming part of Khasra No.15/23 of Village Najaf Garh admeasuring 3 bigha 7 biswa. It was his case that he had constructed a property over the said parcel of land and the appellant/defendant was threatening to dispossess him. The appellant/defendant filed their written statement and took various preliminary objections with regard to the maintainability of the suit.