ESTATE OFFICER Vs. CHARAN DASS

JUDGEMENT

(1.) THIS order will dispose of aforesaid seven revision petitions.

(2.) FOR brevity, facts are taken from Civil Revision No. 7144 of 2012.

(3.) LEARNED counsel appearing for the respondents have, however, vehemently opposed the plea. According to them, only prayer made in the suit is to restrain the defendants from dismantling/demolishing their houses constructed over the small areas or interfering in their possession except in accordance with law. They further contend that on the contention raised by the HUDA, a preliminary issue could be framed. However, their plaint could not be thrown out at the outset by invoking Order 7 Rule 11 CPC.