GURDEV SINGH Vs. COMMISSIONER, MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioner-decree holder has approached this Court through the present revision

(2.) Municipal Corporation, Amritsar had issued a notice under Section 243 of the Punjab Municipal Corporation Act to the petitioner. He filed a civil suit for permanent injunction. The aforesaid civil suit was decreed by the learned trial Court and it was held that the notice issued by the Municipal Corporation was defective. On the basis of the aforesaid findings, the suit filed by the plaintiff was decreed.

(3.) Subsequently, a fresh notice under Section 243 of the Punjab Municipal Corporation Act was issued by the Corporation. The decree holder felt aggrieved and claimed that the issuance of the aforesaid notice was in violation of the said decree. Accordingly, he filed an application under Order 21 Rule 32 of the Cede of Civil Procedure.