RISHI KUMAR Vs. SHAM LAL & ORS.

JUDGEMENT

(1.) Petitioner instituted a civil original suit, wherein he prayed for issuance of decree of permanent prohibitory injunction against the respondents on the ground that he is in possession of land measuring 02 marlas falling under Khasra No. 360min situated at Village Marh, Drabi, Tehsil and District Jammu. Along with the suit, an application seeking ad-interim injunction was also filed. Trial court vide its order dated 14.05.2010 directed for maintenance of status quo on spot with regard to the possession of the suit property.

(2.) Petitioner filed series of applications seeking implementation of the trial court order on the ground that respondents have forcibly taken over the possession of the suit property and have started raising construction over it. Application filed for implementation of the aforesaid trial court order was allowed and the police concerned was directed to implement the court order in its letter and spirit.

(3.) Learned counsel for the petitioner made reference to the report of the police concerned, wherein it is alleged that respondents were raising construction on the suit property.