STATE OF HARYANA Vs. ANAND PARKASH

JUDGEMENT

(1.) Vide this common judgment, RSA No.1495 of 2003 titled as State of Haryana and others v. Anand Parkash and another, RSA No.5631 of 2003 titled as Anand Parkash and another v. State of Haryana and others and RSA No.5632 of 2003 titled as Anand Parkash and another v. State of Haryana and others are being disposed of.

(2.) Facts are being taken from RSA No.1495 of 2003.

(3.) Respondents/plaintiffs filed suit for recovery of Rs. 3,80,000/- by way of damages along with cost and interest @ 18% per annum from the date of filing of the suit till final realisation of the amount. In alternative, the plaintiffs sought a mandatory injunction directing the defendants-appellants to reconstruct their building in the same position.