NARENDRA KUMAR GUPTA Vs. RAJASTHAN GOVERNMENT & ORS

JUDGEMENT

(1.) Heard learned counsel for the plaintiff appellant.

(2.) By this second appeal, the plaintiff appellant has challenged the judgment and decree dated 21.8.2012 passed by Additional District judge No. 3, Ajmer in Civil Regular Appeal No. 150/2011 dismissing the appeal filed against the judgment and decree dated 13.3.2007 passed by Civil Judge (JD) Ajmer City (East), Ajmer in Civil Suit No. 92/2004 whereby the civil suit of the plaintiff appellant for grant of permanent injunction against the defendants, has been dismissed.

(3.) Briefly, stated the facts of the case are that the plaintiff appellant filed a civil suit for grant of permanent injunction against the defendants with the averments that he and his brother Umesh are the owner of property No. 684/30 situated at Jhalkari Nagar, Ajmer and a strip of land measuring 8 x 25 feet was sold by the Municipal Board, Ajmer on 21.7.1990 and subsequently, granted permission for construction on the said strip of land. When the plaintiff was making construction on the said strip of land on account of political ill-will some persons with the connivance of the officials of the Municipal Board obstructed construction. Therefore, he sought permanent injunction against the officials of the Municipal Board.