VASHISHATA PROJECTS Vs. INDUBHUSHAN

JUDGEMENT

(1.) The petitioner is the plaintiff in Regular Civil Suit 6/2021 instituted against the respondents herein seeking a decree for permanent injunction restraining the respondents from disturbing his peaceful possession over the suit land, without due process of law.

(2.) The petitioner and the respondents shall be hereinafter referred to as plaintiff and defendants.

(3.) The plaintiff averred to have accepted the execution of rehabilitation and up-gradation of Arvi - Talegaon road and to the said end to have obtained the leasehold rights of land admeasuring 1.5 acre from survey 131/1/C vide agreement dtd. 17/5/2019. The plaintiff then claimed to have converted the lease land from agricultural to non-agricultural and to have set up plant and ancillary machinery, described in Annexure A.