BHAJINDER SINGH Vs. HARDEV SINGH & ORS.

JUDGEMENT

(1.) CM APPL. No. 6208 of 2017(exemption)

(2.) Respondent No.1 has filed the present suit for permanent and mandatory injunction to restrain defendant No.1/petitioner from encroaching upon Municipal Park, sewer of defendant No.2, MCD and MTNL Box by constructing a boundary wall around the same.

(3.) A perusal of the written statement of the SDMC would show that essentially the SDMC is supporting the case of the plaintiff/respondent No.1. The SDMC has confirmed that the petitioner has encroached the Municipal/Government open land by constructing boundary wall and pakka construction around the same etc. DW-2 Sh.G.P.Sharma, had also deposed on the same line.