HARYANA VIDYUT PRASARAN NIGAM LIMITED Vs. DAYAL SARUP

JUDGEMENT

(1.) This order shall dispose of the aforementioned three petitions as the common questions of law and facts are involved therein. The facts are being taken from CR No. 2215 of 2021.

(2.) The parties herein are referred to as 'the plaintiffs' and 'the defendants', as they are referred to in the original suit.

(3.) This petition has been filed under Article 227 of the Constitution of India praying for setting aside the order dtd. 15/9/2021 (Annexure P-9), passed by the Additional District Judge, Yamuna Nagar at Jagadhri, in appeal against order passed by the Trial Court on an application under Order 39 Rule 1 and 2 CPC filed by the plaintiff in the suit for permanent injunction for restraining the defendants from passing high power electrical wires, by erecting the structure of electrical poles in the land of the plaintiffs, situated at Mouza Dhaurang, Tehsil Radaur, District Yamuna Nagar.