DAMODAR GUPTA Vs. HATKESHWAR DEVALYA TRUST AND ANR

JUDGEMENT

(1.) Shri. Manish. Manana, learned counsel for the petitioner. Heard.

(2.) The petitioner before this Court has filed the present petition being aggrieved by the order dated 01.10.2019 passed in Civil Suit No.69-A/19 by 3rd Civil Judge, Class-II, Shajapur.

(3.) Facts of the case reveals that the plaintiff has filed the suit for grant of mandatory injunction stating that land in question is under the ownership of Hatkeshwar Devalaya Trust, Nagar Brahman Samaj, Shajapur and the defendant is illegally making an attempt to construct over the land belonging to the plaintiff.