ARJUN CHANDA MEHTA Vs. KAILASH CHANDRA

JUDGEMENT

(1.) With the joint consent of learned counsel for the parties, the matter is heard finally today itself.

(2.) The present writ petition has been filed under Article 226 and 227 of the Constitution of India with the following prayers:-

(3.) Brief facts of the case are that the respondent-plaintiff preferred a suit for permanent injunction seeking direction that the construction raised by the petitioner was in violation of the condition mentioned in sale deed dtd. 30/9/1991 which was registered on 31/12/1991 and the same may be demolished and the disputed strip of land measuring 3x62 i.e. 3 feet x 62 feet be left vacant.