MATA AMRITANANDMAYI MATH Vs. ANIL KUMAR JAIN

JUDGEMENT

(1.) This application under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 ('CPC') has been filed by the plaintiff seeking interim injunction for restraining defendant nos. 1 to 4 from entering into the land admeasuring 504 sq. yards falling in Mustatil 29, Killa No. 17/2/2, situated in Village Mehrauli, Vasant Kunj, New Delhi ['suit land'] and making any further construction or destroying any part of the suit land including but not limited to the wall of the suit land, and alienating, encumbering, transferring or disturbing the status of the suit land.

(2.) The applicant/plaintiff has further sought an order for bringing down the illegal wall constructed by defendant nos. 1 to 4 to the extent of the same having been illegally constructed on the suit land, as the same has completely blocked the plaintiff's ingress and egress to the suit land.

(3.) The applicant/plaintiff has further sought an order thereby granting the entry/access to the suit land to the plaintiff.