AJAY KUMAR MITTAL Vs. HAPUR PILKHUWA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The instant second appeal arises out of a suit for permanent injunction restraining the defendant, the Hapur Pikkhwa Development Authority from interfering in the peaceful possession of the plaintiff over the constructions raised by him and from demolishing them. The constructions consist of shops on the ground floor and a nine room hotel on the first floor.

(3.) The plaint case was that the constructions had been raised in accordance with the sanctioned map and within the period specified for the same by the sanctioning authority.