SHAH MOHD Vs. STATE OF J&K

JUDGEMENT

(1.) THE suit for perpetual injunction was filed before the trial court by the present appellant against the State of Jammu & Kashmir. The defendants contested the suit and one of the pleas taken in the written statement was:

(2.) AN issue was framed on the basis of this pleading on 30th May, 1990, and the issue framed was: -

(3.) THE Court decided the issue against the plaintiff and dismissed the suit. An appeal was taken before the District Judge who upheld the findings of the learned trial Judge. This second appeal is filed against the judgement and decree of learned District Judge and the following question of law was framed: -