STATE OF ORISSA Vs. PURI MUNICIPALITY

JUDGEMENT

(1.) This revision arises from an order of temporary injunction granted by the trial court and confirmed in appeal.

(2.) The plaintiffs-opposite parties 2 to 6 brought a representative action seeking permanent injunction against the defendants who are the State of Orissa, its Executive Engineer and the Puri Municipality, restraining them from making any construction on the area marked "red" in the sketch map appended to the plaint.

(3.) The plaintiffs averred that one of them was an ex-member of the Legislative Assembly and the rest were freedom-fighters. They brought the action as representatives of the civil community of Puri to preserve and protect a piece of Government land earmarked for the construction of "Gandhi Memorial". It was alleged that over a part of the land where the proposed memorial was to be raised, the petitioner had commenced construction of an inspection bungalow.