MUNICIPALITY GHARAUNDA Vs. TARA CHAND AND ORS

JUDGEMENT

(1.) This order be read in continuation of the order passed by this Court on 18.5.1999 and also the order dated 17.2.2000 passed in Review Application No. 7-C of 2000.

(2.) I have heard learned Counsel for the parties. Vide order dated 18.5.1999 this Court had disposed of the appeal by observing as under:

(3.) In view of the authoritative pronouncements of the Supreme Court and in view of what has been stated above, I am of the opinion that the lower Appellate Court erred in law in granting injunction against the appellant Municipality.