CHANDRA PRAKASH Vs. ANANDI LAL

JUDGEMENT

(1.) With the consent of the parties, the matter is heard finally.

(2.) The said application was partly allowed by the S.D.M., Morena after hearing the applicant and it was directed that the applicant shall not operate the grinding machine between the period 9 A.M. To 6 P.M.

(3.) Being aggrieved by the order of the S.D.M., the applicant filed a revision which was allowed and the matter was remanded back to the S.D.M. with a direction to decide the application afresh after recording evidence. It is further submitted that the S.D.M., after recording the statements of the witnesses as well as hearing both the parties, allowed the application filed by the respondent no. 1 by order dated 4-7-2014 and applicant was restrained from grinding pepper/chilli. Against the order of the S.D.M., the applicant as well as the respondent no.1 preferred revisions. By the common order dated 29-2-2014, the Revisional Court has allowed the revision filed by the respondent no.1 and dismissed the revision filed by the applicant and it was directed that the applicant shall not run the spices grinding machine. Hence, this application has been filed.