Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order of the Appellate Court dated 26.5.2015, whereby the appeal against the order dated 17.4.2015 passed by the trial court granting injunction on an application filed by the petitioner under Order 39, Rule 1 & 2 CPC has been allowed and the order has been set-aside.
(2.) The suit was filed by the petitioner seeking permanent and mandatory injunction against the respondents with the allegation that the respondents were trespassing on the land of road and therefore, prayed that they be restrained from raising construction over the land in dispute.
(3.) The application was opposed by the respondents defendants.;