GHASI RAM JAIN Vs. PREM CHAND

JUDGEMENT

(1.) Present contempt petition has been filed alleging wilful disobedience of the order dated 12th May, 2003 whereby respondent nos. 1 to 3 had been directed to maintain status quo with regard to construction in question. The relevant portion of the order dated 12th May, 2003 reads as under:-

(2.) It is the case of the respondent nos. 1 to 3 that the alleged construction had been carried out only in the portion of the property shown as EFGH and same is not covered by the order dated 12th May, 2003.

(3.) As during the proceedings learned counsel for the petitioner stated that the construction which had continued beyond 12th May, 2003 is not only in the portion EFGH but even beyond the same, learned Predecessor of this Court vide order dated 21st November, 2005 directed the petitioner to lead evidence. The petitioner was directed to file an affidavit by way of evidence. It was specifically directed that the evidence led should clearly bring out the construction effected on the portions EFGH and portions other than EFGH.