Alok Singh, J.@mdashPresent petition is filed challenging the order dated 23.07.2010 passed by learned Additional District Judge, Chandigarh,
whereby the appeal filed by the defendants against the order passed by the learned Trial Court on an application under Order 39 Rules 1 and 2
read with Section 151 C.P.C. was allowed and injunction application was dismissed.
2. The brief facts of the present case are that plaintiff -petitioner has filed suit for permanent prohibitory injunction with the contention that he is a
member of the Society -respondent No. 5 and is an allottee of the ground floor of the society. Further contention of the plaintiff is that portion
behind the flat was allotted by the Society in favour of the plaintiff. Plaintiff sought injunction restraining the respondent-defendants not to interfere
the possession over the open space i.e. disputed property on the ground floor. Initially, the learned Trial Court allowed the injunction application in
favour of the plaintiff, however, the learned Additional District Judge, dismissed the injunction application by observing that disputed property is an
open space, which can be used by all the members of the society. It is further held by the learned Appellate Court that allottees of the first floor
and second floor have every right and amenities over the every inch of ground floor of the land.
3. Learned Counsel for the petitioner vehemently argued that society has allotted this land to the plaintiff -petitioner, hence, there is no question of
any amenities in favour of the other allottees who are residing on the upper portion of the building. I do not agree with the contention raised by the
plaintiff - petitioner. In the cooperative society every member of the cooperative society pays cost of the land as well as the construction in equal
share. Every open space on the ground floor of the society can be used by each and every allottee of the society irrespective of the fact that they
got allotment on the upper storey of the building. Open space on the ground floor can be used as one of the basic amenity by other allottees and no
interference can be caused either by the society allotting open space in favour of one allottee or by the plaintiff as suggested by the petitioner -
plaintiff.
4. At this stage, learned Counsel for the petitioner states that he may be permitted to withdraw this petition and hearing of the suit may be
expedited.
5. Petition is dismissed as withdrawn. Learned Trial Court is requested to expedite the hearing of the suit and to decide the suit preferably within
one year from the date certified copy of this order is placed before the Trial Court.
