BHAGAT SINGH Vs. DILAWAR SINGH

JUDGEMENT

(1.) This is a petition under Sections 10 and 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India.

(2.) Bhagat Singh-petitioner had purchased a plot measuring 550 squares yards as 165/1944 share of 10 Kanal, 16 marlas land comprising in Khasra No.4/24/1 and14/4/1 situated in Risala, Tehsil and District Panipat, for a consideration of Rs. 66,000.00 vide sale deed dated 19-5-1990. Mutation was sanctioned in his favour on 20-8-1994.

(3.) The respondent with the intention to grab the land in question, tried to demolish the Northern boundary wall of the plot, which gave rise to the filing of the suit for permanent injunction by the plaintiff. The Civil Court vide its order dated 18/03/1996 directed the parties to maintain status quo. Copy of the order is annexed herewith the petition as Annexure P-2. Ultimately, the suit was decreed on 6/12/1997 as per order Annexure P-3.