NAGAR PALIKA PARISHAD Vs. TAJIMUDDIN AND ORS.

JUDGEMENT

(1.) Heard Sri. Madhur Prakash, learned counsel for the petitioner and Syed Fahim Ahmad, who appears for the contesting respondents.

(2.) The petitioner Nagar Palika Parishad, Rampur has preferred this writ petition laying challenge to an order dated 14 April 2015, passed by the Additional District Judge, Rampur in Civil Revision No. 54 of 2013, Tajimuddin and others v. Nagar Palika Parishad Rampur and others.

(3.) By the order passed by the revisional Court, the order of the trial Court dated 17 September 2013 came to be set aside. On the application made by the Nagar Palika Parishad under Order IX Rule 13, C.P.C., the lower Court by order dated 17 September, 2013 had set aside the ex parte decree passed in the suit instituted by the respondents for perpetual injunction.