EXPRESS NEWSPAPER PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Before granting a temporary injunction, the Court should be satisfied that plaintiff has a good prima facie case, Court's interference is necessary to protect him from an irreparable loss or at. least, serious injury, and the balance of convenient is in favour of plaintiff.

(2.) As already stated above, plaintiffs challenged the re-entry notice, issued by L & D.O. and the demolition notice, issued by the Corporation, by writ petitions u/Art. 32 of the Constitution of India, in the Supreme Court.

(3.) Vide judgment dated 7.10.85, as reported in A.I.R. 1986 SC 872, the Supreme Court quashed the impugned notices. Mr. Justice A,P. Sen gave the lead judgment and held :