KARMAPA CHARITABLE TRUST Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Two Orders are being assailed before this Court in the instant Petition;

(2.) Heard Learned Counsel for the parties.

(3.) The crux of these two applications arise from the Petitions filed by the Petitioners under Order XXXIX Rule 2A read with Sec. 151 of the CPC and Sec. 151 of the CPC on 3/12/2022 before the Learned Trial Court. Pursuant thereto, an interim report was filed by the Local Commissioner on 5/12/2022 and another report on 1/5/2024. The reports of the Local Commissioner came to be filed as the Petitioners alleged in their Petitions (supra) that despite the Order of the Hon'ble Supreme Court dtd. 7/1/2013, there had been violation of the same by demolition of the main gate as well as construction of fresh structures in the area.