- (1.) This writ petition has been filed by the petitioner aggrieved against order dated 28.08.2019, whereby, the application filed by the petitioner under Order I, Rule 10(2) CPC has been rejected.
(2.) The respondent-plaintiff filed a suit for permanent and mandatory injunction by impleading the petitioner, who is Secretary of the Gram Panchayat as party defendant.
(3.) Allegations were made regarding demolition of certain construction un-authorizedly.;