ANUP SINGH Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) THE controversy in appeal here is with regard to a building site, in respect of which the Municipal Committee, Kharar had sanctioned the building plan, as submitted by the plaintiff. Anup Singh. Later, however, the resolution sanctioning this plan was suspended by the Sub Divisional Officer (Civil), Kharar exercising the powers of Deputy Commissioner.

(2.) IT was the case of the plaintiff that he was the owner of the land in suit and he consequently sought a permanent injunction to restrain the defendant Municipality from demolishing his newly constructed house there.

(3.) THE Municipal Committee, Kharar, on its part pleaded that the land was in fact a chowk in a public street and that the building plans which were sanctioned by it on February 21, 1980, later stood suspend- ed by the orders of the Sub-Divisional Officer (Civil) of November 17, 1980 It was farther stated that no construction had been made on this land by the plaintiff as per the sanctioned plan.