GURUCHARAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India has been filed by the petitioner against the order dtd. 22/9/2023, to the extent the learned trial court has refused to pass ad interim injunction in favour of the petitioner-plaintiff.

(2.) Heard learned counsel for the parties.

(3.) It is submitted by learned counsel for the petitioner that petitioner-plaintiff has constructed a house on Khasra No.602 of Khata No.429 admeasuring 0.092 hectare situated in village Bukanpur, Pargana, Jawalapur, Tehsil and District Haridwar.