MANOHAR SINGH Vs. NAGAR PALIKA NIGAM, GWALIOR

JUDGEMENT

(1.) This is an appeal by the plaintiff.

(2.) The following substantial question of law was framed on 08.09.2001:-

(3.) Plaintiff filed a suit for permanent injunction against the respondent- Municipal Corporation, praying therein that he should not be dispossessed from the disputed property and the shop in which he is running his business should not be demolished.