PATRICIA ANN DSOUZA Vs. FLORY LOPES

JUDGEMENT

(1.) RULE returnable forthwith. Heard by consent.

(2.) THE petitioners have challenged the order of the learned Ad Hoc District Judge,(Fast Track Court), Mhapusa rejecting their application for temporary injunction.

(3.) MR. Pangam, the learned Counsel for the petitioners seeks continuation of the status-quo. Having regard to the fact that the respondents' construction on their own land has been held up for a long time it is not appropriate to do so. Hence, the writ petition is dismissed.