KURIAN,J. - (1.) Leave granted.
(2.) The appellant is before this Court aggrieved by the impugned judgment of the High Court whereby the High Court declined to interfere with the order passed by the Trial Court on a petition under Order 39 Rule 2A CPC filed by the respondents -plaintiffs, imposing a penalty of imprisonment for a period of one month.
(3.) The issue pertains to the demolition of a building. According to the appellant, who was at the relevant time working as a Junior Engineer, he had only implemented the order passed by the Commissioner and Joint Commissioner, Municipal Corporation, Faridabad, and that too under the direct supervision of superior officers.;