CWP-18877-2025                                                                                   -1-

102

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

 CWP-18877-2025

Date of decision: 10.09.2025

JASDEV SINGH KOCHHAR AND ANOTHER

...Petitioner(s)

VERSUS

STATE OF PUNJAB AND OTHERS   

...Respondent(s)

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:- Mr. Amar Vivek Aggarwal, Advocate

for the petitioners. 

Mr. Amit Kumar Goyal, Addl. A.G, Punjab.

Mr. C. S. Bakhshi, Advocate 

for respondents No.5 to 7.

****

JASGURPREET SINGH PURI, J. (Oral)

1. The present petition has been filed under Articles 226/227 of the

Constitution of India seeking issuance of a writ in the nature of  mandamus

directing a judicial inquiry into the issue of illegal dispossession of petitioners

from their business  operations and  smooth functioning of  petitioners and

running operations at the entire leased premises, namely, Sunshine Garden

village Chatt, Zirakpur, Patiala Road SAS Nagar, Mohali, Punjab and striking

down the action of official respondents in effecting illegal dispossession of

petitioners   therefrom   through   police   help   in   collusion   with   the   private

respondents and also to direct immediate restoration of possession and putting

the petitioners in the physical possession of the premises as before, which was

CWP-18877-2025                                                                                   -2-

taken away forcibly with the help of police. Another prayer made by the

petitioners is with regard to issuance of a writ in the nature of  mandamus,

seeking appropriate directions to hold the official respondents and other police

officials guilty and responsible for violating the rights of the petitioners and to

declare the action of the official respondents and other higher officials as illegal

and arbitrary as they have acted beyond their statutory powers and have

divested the petitioners from lawful possession of the aforesaid premises, with a

further prayer to direct the official respondents to pay exemplary compensation

and damages to the petitioners to the tune of Rs.5 crores.

2. In brief,  the petitioners have made the following prayers in the

present petition:-

(i) A direction to conduct a judicial inquiry into the issue of

illegal dispossession of petitioners from the premises.

(ii) Restoration of possession of the premises of the petitioners.

(iii) Initiation   of   appropriate   action   against   the   official

respondents and other police officials.

(iv) Grant of exemplary compensation to the petitioners.

3. Mr. Amar Vivek Aggarwal, learned counsel for the petitioners

submitted that it is a case where respondents No.5 to 7 are the owners of a

commercial   premises   situated   at   Zirakpur   and   they   had   entered   into   a

commercial deal with the petitioners for the purpose of running a marriage

palace. He further submitted that the entire commercial communications started

from the year 2016, regarding which various documents have been attached

along with the present petition from Annexure P-1 to Annexure P-6, which

CWP-18877-2025                                                                                   -3-

contains various e-mails, communications, statement of accounts etc. to show

that commercial dealings took place between the petitioners and respondents

No.5 to 7 for the purpose of setting up a marriage palace. He further submitted

that thereafter vide Annexure P-10, a rent deed was executed on 03.02.2021 for

handing over the office space and subsequently, another rent deed was executed

vide Annexure P-12 on 01.06.2022 pertaining to the entire premises of the

marriage palace so that the marriage palace can be run by the petitioners. He

further submitted that various documents have been attached with the present

petition to show that bookings were also made by the petitioners with regard to

the commencement of the business activity.

4. Learned   counsel   for   the   petitioners   further   submitted   that

respondents No.5 to 7 for the reasons best known to them started interfering in

the affairs of the petitioners and raised various disputes, although the petitioners

had already started taking bookings and undertaking commercial activities and

in this regard, rather police was also called on 12.05.2025, regarding which

photographs of the Police Control Room vehicle are also attached along with

the present petition. He submitted that several complaints were made to the

police authorities at the highest level, which have been attached along with the

present petition as Annexure P-27 but no action was taken by the police. He

further submitted that respondents No.5 to 7 in connivance with local police

officials took the possession of the aforesaid premises illegally and in this way,

huge loss has been caused to the petitioners. He further submitted that not only

this, some expensive material which was leased out to the petitioners and was

kept in the premises of the aforesaid marriage palace was taken away by

CWP-18877-2025                                                                                   -4-

respondents No.5 to 7 with the help of police and the same is evident from the

photographs attached along with the present petition showing that the vehicle

was loaded and the police was also present.

5. Learned counsel for the petitioners further submitted that due to

wrongful action on the part of respondents No.5 to 7, the petitioners filed a

Civil Suit No.406 of 2025 for permanent injunction restraining the defendants,

who are respondents No.5 to 7 in the present petition, from interfering in

the peaceful possession and running of the business of the plaintiffs/petitioners

in   the   aforesaid   premises   and   also   for   permanent   injunction   restraining

the   defendants/respondents   No.5   to   7   from   unlawfully   evicting   the

plaintiffs/petitioners from the aforesaid property located at Zirakpur, with a

further prayer for permanent injunction restraining the defendants/respondents

No.5 to 7 from selling, alienating, letting out, mortgaging, disposing of the

aforesaid property. Alongwith the plaint, the petitioners filed an application

under Order XXXIX Rules 1 and 2 read with Section 151 of CPC seeking

ad-interim injunction. However, on 23.04.2025, the learned Civil Judge (Junior

Division), Dera Bassi did not grant any ad-interim injunction but issued notice

of the suit as well as stay application to the defendants/respondents No.5 to 7.

He further submitted that the aforesaid order dated 23.04.2025 was assailed by

the petitioners by filing an appeal before the learned Additional District Judge,

SAS Nagar, Mohali, who vide order dated 29.04.2025 (at page No.289 of the

paper-book) directed maintenance of status quo regarding possession of the

disputed property. He further submitted that thereafter, the aforesaid appeal was

finally decided by the learned Additional District Judge, SAS Nagar, Mohali on

CWP-18877-2025                                                                                   -5-

07.05.2025 (at page No.299 of the paper-book) and the same was dismissed and

in this way, the status quo order was also not operative since the appeal itself

was dismissed. He submitted that the petitioners did not assail the aforesaid

order and therefore, the same attained finality and subsequently, the aforesaid

suit was withdrawn by the petitioners.

6. Mr.  Aggarwal   further   submitted   that   thereafter,   another   Civil

Suit was filed by the petitioners under Section 6 of the Specific Relief Act, 1963

(at page No.247 of the paper-book), seeking issuance of a direction to the

defendants/respondents No.5 to 7 to immediately hand over the peaceful and

vacant   possession   of   the   whole   of   the   suit   property  in   which   the

defendants/respondents   No.5   to   7   have   intruded   on   27.04.2025   and   the

possession of which has illegally and forcibly been taken away from the

plaintiffs/petitioners, with a further prayer seeking a decree for mandatory

injunction   directing   the   defendants/respondents   No.5   to   7   to   restore   the

status   quo   ante   as   existed   before   unlawful   dispossession   and   also   for

seeking a decree for mandatory injunction directing the defendants/respondents

No.5 to 7  to return  all the  movable  and immovable assets,  articles  and

business inventory of the plaintiffs/petitioners which was unlawfully taken

away from the suit premises. A further prayer was made seeking a decree

for declaration to the effect that the plaintiffs/petitioners are in settled and

continuous possession of the suit property. An application under Order XXXIX

Rules 1 and 2 read with Section 151 of CPC was also filed along with

the   aforesaid   plaint   but   no   interim   order   has   been  passed   in   the

aforesaid application till date and the aforesaid Civil Suit is still pending

CWP-18877-2025                                                                                   -6-

before the learned Civil Judge (Junior Division), Dera Bassi, SAS Nagar,

Mohali.

7. Learned counsel for the petitioners submitted that the commercial

dealings between the petitioners and respondents No.5 to 7, who are the owners

of the aforesaid property, started in the year 2016 and the petitioners invested a

huge amount of money in the marriage palace and the business was scheduled

to start in the year 2024 but a dispute arose between the parties and respondents

No.5 to 7 with the help of police forcibly took possession of the aforesaid

premises and took away the valuables and therefore, considering the conduct of

respondents No.5 to 7 and the police officials, who connived with them, the

present petition has been filed seeking a direction for taking action against the

police officials and also for seeking restoration of the possession of the

premises apart from seeking exemplary compensation.

8. Learned counsel for the petitioners on the issue of maintainability

of the present petition referred to a judgment passed by Delhi High Court in

Anju Devi versus Commissioner of Police and others, 1994 SCC Online Del

334 and submitted that although it was a case of a family dispute and allegedly

the daughter-in-law was displaced but the Delhi High Court exercised its

jurisdiction   under  Article   226   of   the   Constitution  of   India   and   restored

possession of the house in exceptional circumstances. He further referred to a

judgment passed by Hon’ble Supreme Court in Hari Krishna Mandir Trust

versus State of Maharashtra, 2020 (9) SCC 356 and submitted that the High

Court in exercise of its powers under Article 226 of the Constitution of India

has a power to issue a writ in the nature of mandamus and is also duty bound to

CWP-18877-2025                                                                                   -7-

exercise such power where the Government or public authority has failed to

exercise or has wrongly exercised discretion conferred upon it by a Statute, or a

rule, or a policy decision of the Government or has exercised such discretion in

a mala fide manner, or on irrelevant consideration and in appropriate cases, in

order to prevent injustice, such directions can always be issued. He submitted

that although the aforesaid case was pertaining to a dispute between the

Municipal Corporation and a Trust with regard to some land but the proposition

of law laid down by Hon’ble Supreme Court in the aforesaid judgment would

apply equally in the present case as well and therefore, the present petition is

maintainable before this Court.

9. On the other hand,  Mr. Amit Kumar Goyal, Addl. A.G, Punjab

submitted that he has received an advance copy of the present petition and has

also sought instructions in the present case to state that in the present case, there

is nothing on the record to show that respondents No.5 to 7 have forcefully

taken possession of the property in question with the help of police. He further

submitted that the photographs which have been attached along with the present

petition showing the presence of some police officials along with Police Control

Room vehicle cannot be of any help to the petitioners because nothing can be

inferred from the aforesaid photographs unless there is any other substantial

evidence to prove unlawful intervention by the police. He also submitted that

the matter is subjudice before the learned Civil Judge (Junior Division), Dera

Bassi, SAS Nagar, Mohali  on the basis of a Civil Suit and an injunction

application was filed by the petitioners on the same subject matter and same

cause of action and therefore, the present petition itself is not maintainable.

CWP-18877-2025                                                                                   -8-

10.   Mr. C. S. Bakhshi, learned counsel for respondents No.5 to 7

submitted that he has also received an advance copy of the present petition and

has also sought instructions. He submitted that it is a case where the present

petition which has been filed under Articles 226/227 of the Constitution of India

is not maintainable. While elaborating his submissions, he submitted that

although there were commercial transactions which took place between the

petitioners and respondents No.5 to 7, who are the owners of the premises and

are senior citizens, for the purpose of entering into a commercial business of

marriage palace but the petitioners have misrepresented before this Court by

stating that the premises were leased out to them on rent for the purpose of

commencement of business of marriage palace, whereas the factual position

was that the petitioners are caterers and their role was only to a limited extent of

catering and for that, commercial transactions took place between the parties.

He further submitted that when a dispute arose between the parties, respondents

No.5 to 7 tried to usurp the property by trying to unlawfully take the possession

of the same and by projecting that it was for the management of the entire

premises for running the marriage palace.

11. In this regard, learned counsel for respondents No.5 to 7 referred to

the two rent deeds which have been attached by the petitioners along with the

present petition as Annexure P-10 and Annexure P-12 and submitted that both

the aforesaid rent deeds are forged and fabricated documents and were never

executed by respondents No.5 to 7. To further substantiate his arguments, he

submitted that the aforesaid rent deeds are shown to be notarized but so far as

the rent deed pertaining to the entire premises (Annexure P-12) is concerned, an

CWP-18877-2025                                                                                   -9-

inquiry was conducted by the Superintendent of Police (Rural), Mohali as to

whether the same was actually notarized by a Notary or not and it has come on

the record of the inquiry that the Notary made a statement that he never

notarized the aforesaid rent deed. Learned counsel for respondents No.5 to 7 to

further substantiate his arguments submitted that when the first Civil Suit i.e.

Civil Suit No.406 of 2025 was filed by the petitioners regarding which the

interim relief was declined by the learned Civil Judge (Junior Division), Dera

Bassi vide order dated 23.04.2025 and an appeal filed against the aforesaid

order dated 23.04.2025 was also dismissed, as so submitted by the learned

counsel for the petitioners, the petitioners did not attach the plaint of that suit.

He has referred to the plaint which was filed by the petitioners, wherein in para

No.11 of the plaint, the petitioners have so categorically averred that they have

insisted on executing a formal written lease deed/agreement, however the

defendants/respondents No.5 to 7 relying upon the long-standing association

with   the   plaintiffs/petitioners   since   2007   verbally  assured   the

plaintiffs/petitioners that the plaintiffs’ lease as well as the possession over the

leased premises would stay uninterrupted and continuous. A copy of plaint of

the aforesaid Civil Suit No.406 of 2025 as so supplied by the learned counsel

for respondents No.5 to 7 is taken on record as Mark-‘X’. Para No.11 of

the plaint as referred to by the learned counsel for respondents No.5 to 7 is

reproduced as under:-

“11. That the plaintiffs insisted on executing a formal

written   lease   deed/agreement,   however   the   defendants,

relying   upon   the   long-standing   association   with   the

plaintiffs/petitioners   since   2007,   verbally   assured  the

CWP-18877-2025                                                                                   -10-

plaintiffs that the plaintiffs’ lease as well as the possession

over  the   leased   premises   would   stay   uninterrupted   and

continuous.”

12. Mr. Bakhshi further submitted that the  aforesaid Civil Suit was

filed by the petitioners on 21.04.2025 and the rent deeds which has been

attached by the petitioners as Annexure P-10 and Annexure P-12 are of much

prior date i.e. of the years 2021 and 2022. He further submitted that in case such

rent deeds were in existence then there was no occasion for the petitioners to

have so averred in the plaint that the plaintiffs had  insisted on executing a

formal written lease deed/agreement but the defendants were relying upon the

long-standing association and therefore, it is a case where no such rent deeds

were executed and the documents which have been attached by the petitioners

as Annexure P-10 and Annexure P-12 were false and fabricated documents.

13. Learned counsel for respondents No.5 to 7 also referred to the

order dated 07.05.2025 passed by the learned Additional District Judge, SAS

Nagar, Mohali, whereby the appeal filed by the petitioners was dismissed by

recording a finding of fact that it is evident that there is no evidence on record

that the possession of the entire premises was given to the plaintiffs/petitioners

by the defendants/respondents No.5 to 7. The relevant portion of the aforesaid

findings of fact by the learned Additional District Judge, SAS Nagar, Mohali (at

page No.308 of the paper-book) is reproduced as under:-

“In   view   of   the   detailed   discussions   above,   it   is

evident   that  there   is   no   evidence   on   record   that   the

possession   of   the   entire   premises   was   given   to

appellants/plaintiffs by the respondents/defendants. Even the

documents placed on record today are of no help to the

CWP-18877-2025                                                                                   -11-

appellants because there is no document on record which

shows that they were given possession of the entire premises

as   tenants   or   lessee's.   The   relief   of   injunction   is  a

discretionary and equitable relief and party who seeks equity

must come with clean hands.

Accordingly, appeal stands dismissed with costs being

bereft   of   any   merit   and   the   status   quo   order   dated

29.04.2025 stands vacated.” 

14. Learned counsel for respondents No.5 to 7 further submitted that in

this way, there is a judicial observation by the learned Additional District Judge,

SAS Nagar, Mohali that there was no evidence that the possession of the entire

premises was given to the petitioners and that was the reason as to why interim

relief was declined to the petitioners. He further submitted that the present

petition is not maintainable in view of the fact that the matter is  subjudice

before learned Civil Judge (Junior Division), Dera Bassi, SAS Nagar, Mohali

and in this regard, he referred to the judgments passed by Hon’ble Supreme

Court in Roshina T versus Abdul Azeez K.T. and others, 2019 (2) SCC 329

 and

Mohan Pandey versus Usha Rani Rajgaria, 1992 (4) SCC 61.

15. I have heard the learned counsels for the parties.

16. Learned   counsel   for   the   petitioners   and   learned  counsel   for

respondents No.5 to 7 have given the description of the facts of the case from

where it can be noted that there appears to be some dispute between the

petitioners and respondents No.5 to 7. Some commercial transactions took place

between the parties, which are not in dispute. It was the case of the learned

counsel for the petitioners that the petitioners were to start a marriage palace

CWP-18877-2025                                                                                   -12-

business on the premises which belong to respondents No.5 to 7 and they also

started with the process of taking bookings for the marriage palace after

investing a huge amount but respondents No.5 to 7 have taken the possession of

the premises from the petitioners illegally. However, it is the case of the learned

counsel for respondents No.5 to 7 that respondents No.5 to 7 have never taken

the possession of the premises illegally because the premises already stood in

their own possession right from the beginning and the possession was never

handed over to the petitioners and in this regard, even a judicial finding has

come in the order dated 07.05.2025 passed by the learned Additional District

Judge, SAS Nagar, Mohali. Reference was made by the learned counsel for the

petitioners pertaining to two rent deeds i.e. Annexure P-10 and Annexure P-12,

which   were   purportedly   executed   in   the   years   2021   and   2022,   whereas

reference was made by the learned counsel for respondents No.5 to 7 to the

averments made by the petitioners themselves in the first Civil Suit which they

filed on 21.04.2025, as reproduced above, that no such rent deed was executed

and rather it was the case of the learned counsel for respondents No.5 to 7 that

the aforesaid rent deeds so attached along with the present petition as Annexure

P-10 and Annexure P-12 were forged and fabricated documents. In order to

substantiate his plea, he also submitted that an inquiry was conducted by the

police in this regard, wherein the Notary concerned stated that he had never

notarized one of the aforesaid documents.

17. There are two aspects which are to be seen in the present case.

Firstly, whether the subject matter involves intricate and disputed questions of

fact or not and if yes, then as to whether this Court should interfere in the

CWP-18877-2025                                                                                   -13-

exercise of its powers under Article 226 of the Constitution of India or not.

Secondly, what is the effect of the two Civil Suits filed by the petitioners, out of

which, one Civil Suit was dismissed as withdrawn by them on 03.07.2025 after

injunction was declined by the learned Appellate Court and the second Civil

Suit is still pending. This can be ascertained from the prayers which have been

made in the present petition and the aforesaid two Civil Suits filed by the

petitioners to compare the causes of action in the cases filed at different forums.

18. The prayers made by the petitioners in the present writ petition are

reproduced as under:-

“Petition under Articles 226/227 of the Constitution of

India,   invoking   the   inherent   powers   and   extra-ordinary

jurisdiction of this Hon'ble Court for issuance of suitable

Writ, Order or  immediate and urgent Directions in the

nature of Mandamus etc. directing and ordering a thorough

Judicial Inquiry in the plenary exercise of powers vested in

this Hon'ble Court under Article 226 of Constitution of

India, due to illegal dispossession of Petitioners from their

business operations and smooth functioning of Petitioners

and   running   operations   at   the   entire   leased   premises

"Sunshine Garden" village Chatt, Zirakpur, Patiala road

SAS (Mohali), Punjab, and striking down the action of

official Respondents in effecting illegal  dispossession of

Petitioners   therefrom   through   police   help   with   open

collusion with the private Respondents, as such directing the

immediate   restoration   of   possession   and   putting   the

Petitioners in the physical possession of the premises as

before, which was taken away forcibly through police help;

And   further   calling   upon   this   Hon'ble   Court   for

issuing appropriate directions in the nature of Mandamus

CWP-18877-2025                                                                                   -14-

etc. holding official Respondents and other police officials

guilty and responsible upon ordering due departmental and

criminal proceedings against them for Respondent no. 4's

illegal, biased and ill-conduct in divesting the Petitioners of

their Legal and Fundamental Rights and legal possession of

the premises in question in express connivance with the

private Respondents and for issuing such other or further

appropriate directions through a Judicial Inquiry under the

supervision of this Hon’ble Court. AND

Further issuing a suitable Writ, Order or Direction in

the nature of Mandamus etc. declaring the action of official

Respondents especially Respondent No.4 and other higher

police officials as illegal and arbitrary as they have acted

beyond   their   statutory   powers   vested   in   law   and   have

illegally and arbitrarily divested the Petitioners from the

lawful   possession   of   premises   in   gross   violation,

infringement and contrary to the fundamental and legal

rights of the Petitioners to carry on business including under

Art. 19(1)(g) of the Constitution of India, and as such

granting extraordinary relief of restoration of Possession of

the   premises   during   the   pendency   of   the   present   Writ

Petition, in exercise of plenary writ jurisdiction of this

Hon'ble  court,  as  the same  falls within  the  public law

domain remedy under the scope of Writ Jurisdiction of this

Hon'ble court, due to gross, brazen and illegal infringement

of the fundamental rights of the Petitioners through sheer

abuse and misuse of powers by the police machinery and

acting in a highhanded manner in express connivance with

private Respondent Nos. 5, to 7. AND

Still   further   issuing   appropriate   Directions   in   the

nature of Mandamus etc. holding liable and thus directing

the official Respondents to pay exemplary compensation and

CWP-18877-2025                                                                                   -15-

damages to the Petitioners to the tune of Rs. 5 Crores to the

Petitioners due to the aforesaid illegal action of the official

Respondents in divesting Petitioners of the their lawful and

settle possession of the premises and illegally interfering in

the Fundamental and Legal Rights of the Petitioners and

thus harassing and agonizing and victimizing the Petitioners

thereby. AND

Still   further   issuing   appropriate   Writ,   Order   or

Direction in the nature of Mandamus etc. saddling and

imposing upon the official Respondents exemplary costs for

their  illegal  and   highhanded  behaviour  and  conduct in

dispossessing   the   Petitioners   illegally   and   through

gross misuse and abuse of the official position of a Police

officer. AND

As well as for grant of any other or further relief to

the Petitioners as deemed fit and proper in the facts and

circumstances of the case and keeping in view the peculiar

situation arising from therefrom may kindly be passed.”

19. The prayers made in the first Civil Suit filed by the petitioners for

permanent injunction (Mark-‘X’) are reproduced as under:-

“Suit  for   permanent   injunction   restraining   the

Defendants   and/or   their   agents,   representatives,   any

subsequent buyer of the leased property or any part thereof,

or any third party from interfering in the peaceful possession

and running of the business of the Plaintiffs in Sunshine

Gardens, located at Zirakpur-Patiala Road, NH-64, Village

Chhatt, District SAS Nagar (Mohali), Punjab; 

AND

Suit   for   permanent   injunction   restraining   the

Defendants   and/or   any   subsequent   buyer   of   the   leased

CWP-18877-2025                                                                                   -16-

property or any part thereof from unlawfully evicting the

Plaintiffs   from   Sunshine   Gardens,   located   at   Zirakpur-

Patiala Road, NH-64, Village Chhatt, District SAS Nagar

(Mohali), Punjab, except with due course of law;

AND

Suit   for   permanent   injunction   restraining   the

Defendants from selling, alienating, letting out, mortgaging,

disposing of Sunshine Gardens, located at Zirakpur-Patiala

Road, NH-64, Village Chhatt, District SAS Nagar (Mohali),

Punjab to any third person;

AND

For grant/ issuance of any other appropriate relief or

direction which this Hon'ble Court may deem fit and proper

in the facts and circumstances of the present case.”

20. The prayers made in the second Civil Suit filed by the petitioners

under Section 6 of the Specific Relief Act, 1963, are reproduced as under:-

“Pass a Decree under Section 6 of the Specific Relief

Act, 1963, by way of instant Summary Suit, directing the

Defendants  to  immediately   hand   over  the   peaceful  and

vacant possession of the whole of the suit property, namely

the "Marriage Palace known as 'Sunshine Gardens', situated

at   Zirakpur-Patiala   Road,   Village   Chhatt,   District  SAS

Nagar (Mohali), Punjab, including the Office Space", in

which the defendants have intruded on 27-04-2025, and the

possession of which has illegally and forcibly been taken

over from the Plaintiffs on 12-05-2025 and 17-05-2025,

respectively, albeit without Plaintiffs' consent and without

following due process of law, despite- the Plaintiffs being in

long-standing settled. possession and business operations

CWP-18877-2025                                                                                   -17-

since 2016 as authorized users/lessees under the peculiar

lease arrangement inter-se the parties;

AND

Pass a Decree for Mandatory Injunction directing the

Defendants to restore the status quo ante as existed before

the unlawful dispossession dated 27-04-2025, 12.05.2025

and the subsequent illegal acts on 17.05.2025, including but

not limited to the restoration of electricity and water supply

to the said premises;

AND

Further passing a Decree for Mandatory Injunction

directing   the   Defendants   to   return   all   movable   and

immovable assets, articles, and business inventory of the

Plaintiffs   unlawfully   taken   from   the   suit   premises,  as

detailed in the Inventory List (Annexure P-34) and as per

details furnished in the plaint and evidence and material

adduced by the Plaintiffs. and/or alternatively restraining

the defendants from interfering in the Plaintiffs using/taking

over possession of the remaining articles, furniture's and

fixtures, fittings, amenities etc. lying within the premises,

which have been arranged, raised and provided by the

Plaintiffs with their efforts and expense;

AND

Further passing a decree for Declaration to the effect

that the Plaintiffs are in settled and continuous possession of

the suit property, i.e., the premises known as 'Sunshine

Gardens' situated at Zirakpur-Patiala Road, Village Chatt,

District SAS Nagar (Mohali), since July 2016, as lawful

lessees/occupants   under   the   knowledge,   consent   and

approval of the Defendants, and that such possession was

supported   by   regular   payments,   investments,   and

CWP-18877-2025                                                                                   -18-

operational control exercised by the Plaintiffs over the said

premises.

AND 

Further   passing   a   Decree   for   Damages   and

Compensation; directing the defendants to compensate the

Plaintiffs suitably upon evidence being led as upon the

assessment   of   the   proper   loss   of   business,   loss   of

opportunity,   loss   of   their   valuables,   articles,   business

operations etc. the Plaintiffs have suffered huge losses and

as such this Hon'ble Court be pleased to assess the same

and award suitable damages and compensation as is duly

worked out upon receiving proper evidence of the parties

before this Hon'ble Court;

AND

Further passing a Decree for Permanent Injunction

restraining the Defendants and/ or any subsequent buyer of

the leased property or any part thereof from forcibly /

unlawfully   evicting  the   Plaintiffs  from  suit  property  i.e.

Marriage Palace Sunshine Gardens, located at Zirakpur

Patiala Road, NH-64, Village Chhatt, District SAS Nagar

(Mohali), Punjab, except with due course of law;

AND

Further passing a decree for Permanent Injunction

restraining the Defendants from selling, alienating, letting

out, mortgaging, disposing of the suit property - Marriage

Palace Sunshine Gardens, located at Zirakpur-Patiala Road,

NH-64, Village Chhatt, District SAS Nagar (Mohali), Punjab

to any third person, in view of overriding legal rights as

lessee   vested   in   the   Plaintiffs   owing   to   the   extensive

investment   made   by   the   Plaintiffs   in   the   renovation,

CWP-18877-2025                                                                                   -19-

refurbishing and reconstruction of Sunshine Gardens with

Plaintiffs' exclusive resources;

AND

For grant/ issuance of any other appropriate relief or

direction which this Hon'ble Court may deem fit and proper

in the facts and circumstances of the present case and

passing any other or further order(s) which this Hon'ble

Court  may deem just,  fit,  and proper in  the  facts  and

circumstances of the case and in the interest of justice;”

21. Both  the   aforesaid   issues   involved   in   the   present   petition  as

aforesaid can be considered together. A perusal and comparison of the prayers

made in the present petition as well as in the two Civil Suits would make it

clear that the cause of action and the relief claimed are similar in nature. In the

present petition, basically three prayers are made besides seeking exemplary

compensation. The first prayer is to hold a judicial inquiry into the issue of

illegal dispossession, second prayer is  for taking action against the police

officials and the third prayer is for restoration of possession. In the second Civil

Suit filed by the petitioners under Section 6 of the Specific Relief Act, 1963, it

is clear that same reliefs of restoration and compensation besides other prayers

are being sought in the aforesaid Civil Suit as well. So far as the additional

prayer which has been made in the present writ petition seeking a judicial

inquiry or appropriate action against the police officials for conniving with

respondents No.5 to 7 is concerned, the same would only be permissible as a

part of the prayer in case the writ petition itself is maintainable.

22. The petitioners first of all filed Civil Suit for permanent injunction,

in which they also filed an application for grant of interim stay, which was

CWP-18877-2025                                                                                   -20-

declined by the learned Civil Judge (Junior Division), Dera Bassi and thereafter,

on an appeal being filed, although initially status quo was granted but thereafter,

on merits, the appeal was dismissed by observing that the petitioners were not

able to show the possession. Thereafter, the first Civil Suit was withdrawn by

the petitioners on 03.07.2025 and subsequently, the petitioners filed a second

Civil Suit under Section 6 of the Specific Relief Act, 1963, of which the plaint

is also attached along with the present petition (at page No.250), in which they

had sought restoration of the possession.

23. So far as the judgments which have been cited by the learned

counsel for the petitioners are concerned, the law with regard to maintainability

of   a   writ   petition   and  the   exercise   of   powers   under Article   226   of   the

Constitution of India is well settled. A High Court under Article 226 of the

Constitution of India can always interfere in exceptional circumstances in order

to prevent miscarriage of justice and to serve the interest of justice. In the

judgment of Delhi High Court as referred to by the learned counsel for the

petitioners in  Anju Devi’s case (Supra), the matter was pertaining to some

family dispute between the parties, wherein the daughter-in-law was stated to be

ousted from the house and in that context, the Delhi High Court interfered and

exercised its jurisdiction under Article 226 of the Constitution of India. A

perusal of para No.13 of the aforesaid judgment would show that the Civil Suit

was filed during the pendency of the writ petition, whereas in the present case,

two Civil Suits were filed by the petitioners prior to the filing of the present writ

petition and therefore, the aforesaid judgment of Delhi High Court is clearly

distinguishable from the present case. In the second judgment referred to by the

CWP-18877-2025                                                                                   -21-

learned counsel for the petitioners in  Hari Krishna Mandir Trust’s case

(Supra), Hon’ble Supreme Court held that in appropriate cases, orders can be

passed under Article 226 of the Constitution of India, in exercise of the

discretion of the Court, to prevent injustice. The aforesaid case pertained to a

land dispute between a Trust and Municipal Corporation. However, in the

present case, there is a commercial dispute between two private persons and

therefore, the aforesaid judgment is also distinguishable from the facts and

circumstances of the present case.

24. On the other hand, learned counsel for respondents No.5 to 7 also

referred to the judgments passed by Hon’ble Supreme Court in Roshina T’s

case (Supra) and Mohan Pandey’s case (Supra), wherein it was held that when

a Civil Suit involving the same cause of action is pending, then the High Court

should not exercise its writ jurisdiction under Article 226 of the Constitution of

India. 

25. In view of the aforesaid totality of facts and circumstances, this

Court is of the considered view that there are disputed questions of fact

involved in the present petition. So far as the prayer seeking appropriate action

against the police officials is concerned, the petitioners can always seek an

appropriate remedy by filing a petition under Section 528 of BNSS, 2023

(erstwhile Section 482 Cr.P.C.) but strictly in accordance with law, if so

advised. However, the basic prayer of the petitioners seeking restoration of

possession cannot be considered by this Court in exercise of its powers under

Article 226 of the Constitution of India. It is a case where one Civil Suit was

filed by the petitioners and after the interim relief was declined by the learned

CWP-18877-2025                                                                                   -22-

Appellate Court by making an observation that there was no evidence to show

that the petitioners were in possession of the property, the said Civil Suit was

withdrawn by the petitioners and thereafter, a second Civil Suit was filed by the

petitioners under Section 6 of the Specific Relief Act, 1963, seeking restoration

of possession, which is still pending and when an identical issue is subjudice

before a Civil Court, a writ petition seeking same relief is not maintainable in

the eyes of law.

26. In view of the aforesaid facts and circumstances, the present writ

petition is hereby dismissed.

(JASGURPREET SINGH PURI)

10.09.2025          JUDGE

Chetan Thakur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No