ADMINISTRATION SRINAGAR MUNICIPALITY Vs. LAXMI BISHAT

JUDGEMENT

(1.) THIS Civil Miscellaneous First Appeal is directed against the order of the learned Second Additional District Judge Srinagar. dated 3 -12 -1986 allowing the application for temporary injunction of the respondent No. 1 (Plaintiff) restraining the appellants from interfering into the construction of a building by her, on the suit land.

(2.) BRIEFLY stated, the appeal has arisen in the following circumstances of the case :

(3.) THE respondent No: 1 herein filed a suit in the learned trial court seeking a decree for declaration that she was entitled to raise the construction on the suit land obtained by her on lease, for the failure of the appellants to have granted or refused permission for such constructions within the stipulated period, despite her notice in this behalf as far back as in, 1979, and also for permanent injunction against them for restraining them from interfering into her construction of the house or in dismantling the same.