PARSHOTAM SINGH SLATHIA Vs. HARBANS CHAND KATOCH

JUDGEMENT

(1.) The petitioner has filed the instant revision against order dtd. 12/6/2023 passed by the Additional District Judge, Jammu ('the trial Court' for short) whereby in the application filed by the respondent/defendant, a direction has been issued to the petitioner/plaintiff for removing the gate if the same has been installed in front of the plot of respondent/defendant. A further direction has been issued by the trial Court that in case the gate is not removed, the SHO Police Station, Pacca Danga, Jammu shall go on spot and assist the respondent/defendant in removing the said gate.

(2.) Heard and considered.

(3.) It appears that the petitioner/plaintiff has filed a suit against the respondent/defendant before the trial Court seeking possession/mandatory injunction directing the respondent/defendant to handover the vacant possession of land measuring 3 marlas, 234 sq. feet falling under khasra No. 95 min situated at Karan Nagar, Jammu. Compensation in the amount of Rs.3.00 lacs for illegal occupation of the aforesaid land has also been sought. The petitioner/plaintiff has further sought consequential relief of permanent injunction against the respondent/defendant restraining him from changing the nature of the suit land as also of the green strip towards the eastern side of the suit land.