PREM CHAND Vs. KARODHAN DEVI AND ORS.

JUDGEMENT

(1.) CMP No. 874 of 2011.

(2.) THE case of the applicant/appellant, precisely, is that despite the orders passed by this Court repeatedly, the respondents have raised the construction. They were told not to do so but they have not paid any heed to the requests. The photographs were taken on 20.8.2011, 21.8.2011 and 24.8.2011. The matter was reported to the Panchayat on 27.7.2011. The Panchayat visited the spot on 21.8.2011 and found that the construction was being carried out on the spot. The respondents were informed of the orders of the Court. FIR was also lodged with the police on 2.8.2011. The police visited the spot on 2.8.2011. Hence this application.

(3.) THE application was contested by the respondents. According to them, they have not raised any construction over the suit land. The issues were framed on 14.11.2011.