RAM SHANKAR ASTHANA Vs. DIWAN SINGH AND OTHERS

JUDGEMENT

(1.) Heard Sri Gopal Narain, learned Counsel for the petitioner and Sri V.K. Kohli Senior Advocate assisted by Sri I.P. Kohli learned Counsel for the respondents.

(2.) By the present writ petition the petitioner has Prayed for a writ of certiorari for quashing the orders passed by the two Courts below refusing to grant injunction.

(3.) Briefly stated the facts of the case are that a suit was filed by the plaintiff praying for the permanent injunction restraining the defendants from interfering in the ownership and possession of the property mentioned in Schedule A to D shown in the annexed map and also for a decree of permanent injunction restraining the defendants from interfering in the peaceful possession of the plaintiff over his property mentioned in Schedule-B of the plaint and further mandatory injunction directing them to demolish the constructions raised on the property in disputed.