RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PLAINTIFFS have filed this revision petition under Article 227 of the Constitution of India, assailing order dated 12.04.2012 (Annexure P -5), passed by the trial court, and judgment dated 26.07.2013 (Annexure P -6), passed by the lower appellate court, thereby declining temporary injunction to the plaintiffs.

(2.) DEFENDANT no. 3 ­ District Town Planner issued Show Cause Notices (Annexure P -7 Colly.) dated 20.03.2012 to the plaintiffs requiring them to show cause as to why unauthorised construction being raised by the plaintiffs be not demolished. The plaintiffs did not file any reply within the requisite period. Thereupon, defendant no. 3 passed orders dated 27.03.2012, issued on 30.03.2012 (Annexure P -9 Colly.), thereby requiring the plaintiffs to restore the disputed land to original state by demolishing the unauthorised construction. The plaintiffs in the suit have challenged the the aforesaid Show Cause Notices and demolition orders. The plaintiffs sought temporary injunction restraining the defendants from demolishing the construction during pendency of the suit.

(3.) I have heard counsel for the petitioners and perused the case file.