LRS OF ANOPARAM Vs. LRS OF JETHARAM

JUDGEMENT

(1.) The matter comes upon second stay application filed by the petitioners.

(2.) When the revision petition came up before the Court for admission, by order dated 20.12.2017, notices were ordered to be issued and it was directed as under:-

(3.) It is alleged in the application that after passing of the interim order dated 20.12.2017, the respondents were maintaining status quo, however, now they have started raising construction over the suit property and, therefore, they be restrained from raising construction. Alongwith the second stay application, certain photographs evidencing raising of construction have been filed.