HAFIZ MOIN ASHRAF Vs. DISTRICT JUDGE AND ORS.

JUDGEMENT

(1.) ADMIT .

(2.) LEARNED Chief Standing Counsel has accepted notice on behalf of opposite parties 1 and 2 while Mr. Jaspreet Singh, holding brief for Mr. B.K. Saxena, appears for the opposite parties 3 and 4.

(3.) THE plaintiff petitioner has filed a suit for permanent injunction. The trial court by order dated 2.8.1995 granted temporary injunction directing the parties to maintain status quo. It appears that during pendency of the suit, in violation of the injunction granted by the trial Court, the defendants proceeded to raise construction. Feeling aggrieved, an application under Section CPC was filed to restrain the defendants from raising any construction. The application was rejected by the trial Court vide order dated 10.2.2004. Against the order dated 10.2.2004, a revision was preferred. That too, was rejected by the District Judge, Lucknow vide order dated 17.3.2004.