LAL CHAND Vs. SAMEER MATHUR AND ORS

JUDGEMENT

(1.) The present contempt petition arises out of a suit for permanent injunction in which the Petitioner was Defendant No. 3.

(2.) The suit for permanent injunction filed by one Pawan Kumar was accompanied with an application for grant of ad interim injunction, which was dismissed on 14.06.2010, wherein a finding was recorded that the Defendants/Petitioner have a right to alienate/transfer their plots as per law and have a right to raise construction over their plots.

(3.) After the said order was passed, the Petitioner filed a petition under Section 482 of the Code of Criminal Procedure for directing the police authorities to take appropriate action on the complaints given by the Petitioner. The said petition was disposed of by this Court on 20.09.2010, wherein direction was issued to the Superintendent of Police to decide the representation of the Petitioner within a period of two months from the date of receipt of certified copy of this order.