HARYANA STATE THROUGH COLLECTOR, KARNAL Vs. ASHWANI KUMAR

JUDGEMENT

(1.) THE Regular Second Appeal has been filed against the judgment of concurrence. The plaintiff in his endeavour succeeded when his suit for injunction was decreed by the trial Court on 26.3.1994. This judgment and decree passed by the trial Court has been affirmed by the 1st Appellate Court in an appeal preferred by the appellants herein.

(2.) THE matter was contested by the appellants (hereinafter referred as 'the defendants') by primarily pleading that no licence has been obtained by the plaintiffs under Section 3 of the Haryana Act No. 8 of 1975 to raise construction and it was a case of violation of Section 7(i)(ii)&(iii) of the Act. It has been denied that notices issued on 12.12.1990 and 25.2.1991 are liable to be set aside.

(3.) WHETHER the plaintiffs have got no cause of action? OPD