- (1.) Special leave granted.
(2.) We have heard at length the appellant appearing in person and learned counsel for the appearing respondents. We have also seen the relevant documents.
(3.) We are satisfied that the respondents 17 and 18 are not entitled to run a press on the back side of plot No. 19. We were prepared to afford an opportunity to these two respondents to go before the civil court and establish such right of user and make an interim arrangement by temporary injunction, but Mr. Thakur, their learned counsel, does not want to go before the court with such a claim. On the other hand, he wants reasonable time to shift to a new and unobjectionable premises.;