- (1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 16.12.2010, Annexure P7, passed by learned Additional Civil Judge, Senior Division, Bhiwani, vide which application filed by the Petitioner under Order 1 Rule 10 of the Code of Civil Procedure (hereinafter to be referred as the 'Code') has been dismissed.
(2.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.
(3.) Facts relevant for the decision of present revision petition are that Notice under Section 208 of Haryana Municipal Act, 1973, was issued by Respondent No. 3 to Respondent No. 4 directing to remove illegal construction being raised, failing which Municipal Council would demolish the said illegal construction.;