SUSHIL KUMAR BANSAL Vs. CANTONMENT BOARD KASAULI

JUDGEMENT

(1.) The plaintiff had instituted a suit against the defendant, wherein he claimed a decree, of, permanent prohibitory injunction with respect to the suit property, being, pronounced upon the defendant and also claimed a decree for restraining the defendant, to, in sequel to an order of 20.9.2013, recorded by the defendant, from, hence demolishing the suit property. Even though, the plaintiff had sought a relief that the defendant be restrained from enforcing the order of demolition rendered in respect of the suit property, by the defendant, yet, in the plaint, it was not initially espoused that the aforesaid order suffers from vice of any illegality nor any relief was sought of it being quashed and set aside.