SAUNSTHA NAGESH MAHARUDRA Vs. RAJENDRA SUDHAKAR NAGESHKAR

JUDGEMENT

(1.) Registry to waive objections and register the matter.

(2.) The Petitioners have impugned Order dtd. 27/1/2025, passed by the Civil Judge Junior Division, 'B' Court, Ponda, on an application filed under Sec. 151 of the Code of Civil Procedure, 1908, at Exhibit D-32 on the file of the trial Court, seeking police protection to enforce the Order of temporary injunction granted by the trial Court on 4/1/2019.

(3.) According to the averments made in the application, the Plaintiffs sought police protection to enforce the order of temporary injunction, on the ground that they intended to commence construction of a compound wall, and apprehended interference by the Defendants in the construction work. The trial Court has dismissed the application, observing that the Plaintiffs are yet to obtain a construction licence for the compound wall, further observing that the Plaintiffs are required to seek the Court's permission before commencement of the construction of the compound wall, since such construction activity may alter the nature of the property. The trial Court has further observed that the Plaintiffs were also not permitted to clean the property prior to commencement of such work, since even such an act might change the nature of the suit property.