RASEEL G ANSAL Vs. SATYA SHEEL

JUDGEMENT

(1.) The respondent, Mr. Satya Sheel had filed a suit for perpetual injunction in respect of 9 biswas of land located in revenue estate of village Sultanpur, Tehsil Haus Khas, New Delhi. The suit was filed against Mr. Ashwani Agnimitra, who it is admitted in the plaint was owner of land adjacent to the land owned by the respondent. The land made subject matter of the suit and the dispute is a passage or 'raasta'.

(2.) The suit was filed on 5th May, 2003 and written statement to the said suit was filed by Mr. Ashwani Agnimitra on 4th August, 2003 to which a replication was filed on 30th April, 2004 A local commissioner was also appointed by the Court and his report is on record. The documents stand filed by both the respondent and Mr. Ashwani Agnimitra.

(3.) The suit was fixed for framing of issues and arguments on interim application before the learned Single Judge on 5th May, 2006. On the said date, request for adjournment was made on the ground that there was change in the counsel for the defendant Mr. Ashwani Agnimitra. The matter was adjourned to 2nd August, 2006 for arguments on the interim application and framing of issues.