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Municipal Corporation Ludhiana Vs Madhu Goyal and another

Case No: Regular Second Appeal No. 2455 of 2009

Date of Decision: Feb. 17, 2012

Acts Referred: Punjab Municipal Corporation Act, 1976 — Section 246(1), 269

Hon'ble Judges: M.M.S. Bedi, J

Bench: Single Bench

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Judgement

M.M.S. Bedi, J.@mdashThis is defendant''s appeal against the judgment and decree passed by the lower appellate Court decreeing the suit of the

plaintiffs-respondents for permanent injunction restraining the defendant-appellant from demolishing or interfering in the possession of the plaintiffs-

respondents in the suit property except by due process of law.

2. Suit of the plaintiffs-respondents was dismissed by the trial Court holding that the defendant-appellant was entitled to remove any encroachment

over the street made to the extent of 64 feet X 20 feet, approximately.

3. Learned counsel for the Municipal Corporation, defendant-appellant has vehemently contended that the suit of the plaintiff-respondent has been

wrongly decreed as the defendant-appellant corporation does not want to demolish or interfere in the possession of the plaintiffs-respondents over

the property in dispute which is shown red in the site plan but notices had been issued to the plaintiffs when construction was raised encroaching

the area of the road to the extent of 64 feet X19� feet. It has been submitted by the counsel for the appellant that encroachment had actually

been removed by the plaintiffs-respondents. It is claimed that the Municipal Corporation has got a legal right to issue notice to the plaintiffs-

respondents under Sections 246 (1) and 269 of the Punjab Municipal Corporation Act, in case any encroachment is made on the area covered

under the road. It is also argued by the counsel for the appellant that in case any construction is raised in violation of the sanctioned plan, the same

can be demolished by adopting due process of law.

4. After hearing the counsel for the defendant-appellant as well as counsel for the plaintiffs-respondents and carefully going through the decree

passed by the lower appellate Court, I am of the considered opinion that the defendant-appellant has not been absolutely debarred from

demolishing or interfering in the possession of the plaintiffs in the suit property but the right of the defendant-appellant has been safeguarded to

proceed against the plaintiffs-respondents in due course of law by adopting relevant statutory provisions of the Municipal Corporation Act. It

appears from the statement of DW.1 Nirmal Singh that after the receipt of notice EX.P5, the necessary legal compliance had been made and some

encroachments made by the plaintiffs-respondents has already been removed. I do not find any reason to set aside the decree passed by the lower

appellate Court as the right of the defendant-appellant to adopt due process of law to demolish the construction has not been curtailed. It is only

the forcible dispossession or forcible demolition which has been curbed by the injunction order.

5. No ground is made out for interference.

6. Dismissed with above clarification.