SHYAM DHAR Vs. XITH ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri B.B. Paul on behalf" of the petitioner. Nobody is present on behalf of the respondent Nos. 3 to 6. Standing Counsel is present on behalf of the respondent Nos. 1 and 2.

(2.) Petitioner filed Original Suit No. 140 of 1985 in the court of Civil Judge, Allahabad claiming relief in the nature of permanent injunction restraining the defendant from interfering in the possession of the petitioner over the plot No. 345, for restraining the defendant from demolishing the Dalan as well as for restraining the defendant from removing the Nand, Charni Khunta of the petitioner.

(3.) From the plaint, which has been enclosed alongwith the writ petition, it is clear that relief No. A-1 to A-3 have subsequently been added. By means of the said relief the plaintiff has sought the relief for demolition of the wall constructed during the pendency of the suit proceedings as well as for possession of the land after demolition of the said construction.