(1.) Aggrieved by the vacation of order of injunction, as was granted by the learned trial Court, the petitioners/ plaintiffs have filed the present revision petition.
(2.) The parties shall be referred to as the 'plaintiffs' and 'defendants'.
(3.) The plaintiffs filed a representative suit in public interest under Section 91 of the Code of Civil Procedure for declaration, permanent prohibitory injunction and mandatory injunction that defendants No. 20 and 21 were carrying out illegal mining near 'Harlu Ka Khad' and, therefore, should be restrained from doing so. It was averred that defendants No.20 and 21 have taken land on lease comprised in Khasra No. 134/106/2, measuring 27-00 bighas, situated in Mauza and Mohal Chund, Tehsil Kandaghat, District Solan, H.P. where they were carrying out mining operations. They had also installed a stone crusher in the land comprised in Khasra Nos.7, 65/6, 8 and 28, total measuring 10-19 bighas, situated in Mauza Kathli, Tehsil Kandaghat, District Solan,H.P. Even though, the defendants had caused no special damage to the plaintiffs, but intolerable actual and public nuisance or other wrongful acts affecting and likely to affect the rights, claim and interests of public at large, had been done by these defendants.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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