CHOSAR BAI Vs. MAHILA MANDAL UDAIPUR

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) Learned counsel for the plaintiff/petitioner submits that the plaintiff had filed a suit for permanent injunction against the respondent-defendant for easementary rights, which is being violated, as the respondent had erected a wall and a water tank, which is causing nuisance to the plaintiff/petitioner.