SUBHASH CHANDER AND ANOTHER Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) Present Regular Second Appeal is against concurrent findings of both the Courts below whereby suit filed by plaintiffs-appellants for prohibitory injunction was dismissed by Court of first instance and appeal dismissed by First Appellate Court.

(2.) For the sake of convenience the parties are being referred to as per their status before the Court of first instance.

(3.) Relevant facts for the purpose of decision of appeal that plaintiffs-appellants filed suit for prohibitory injunction on the grounds that they had purchased the suit land and got sanctioned separate site plan. Construction of house was raised in the year 1957. However, defendantMunicipal Committee issued notices under Section 181 Haryana Municipal Act 1973 and another notice under Section 208 and 209 but the same are illegal, unlawful and void.