ADMINISTRATOR, MUNICIPAL COMMITTEE Vs. MOHD. ABDULLAH

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) There is no representation on behalf of the respondents, as such, are proceeded ex parte. This is a civil 2nd appeal of 2017 related to a suit for permanent prohibitory injunction.

(3.) The respondent No. 1 came to prefer a civil suit on file No. 16/Civil on 17/5/2002 before the court of Munsiff, Rajouri. The suit was preferred against the State of Jammu and Kashmir and Notified Area Committee, Rajouri.