MUNICIPALITY BATHINDA Vs. KULWANT SINGH

JUDGEMENT

(1.) THE appeal was admitted vide order dated 20.05.1992 passed by this Court. The respondent was served personally but he failed to appear and thus, proceeded ex parte.

(2.) THE substantial question of law involved in the present appeal is whether notices under Sections 195 and 195 -A of the Punjab Municipal, Act 1911 (hereinafter referred to as 'the Act') would suffice to demolish the construction allegedly raised by the respondents?

(3.) MUNICIPALITY , Bathinda, is in second appeal against the concurrent judgment and decrees passed by the Courts below, decreeing the suit of the plaintiff -respondent for permanent injunction, restraining the Municipality from demolishing any part of the boundary wall existing on the spot in pursuance to the notices issued under the Act.