Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) BOTH the writ petitions, arise out of one suit filed by the plaintiff/respondents, therefore, they were heard together and are being disposed of by this common order. The plaintiff/respondent Jagannath instituted a suit for permanent injunction as well as injunction in mandatory form in respect of disputed land and constructions raised by the defendant/petitioners, after filing of the suit.
(3.) THE trial Court vide its order dt. 03.07.2002 allowed the application of temporary and mandatory injunction and restrained the defendants from raising any constructions towards common wall of both the parties and further that the wall, which has been constructed over the common wall be removed within a period of seven days.;