CR-2922-2025(O&M)         1   

IN THE  HIGH COURT OF PUNJAB & HARYANA AT 

CHANDIGARH

*** 

               CR-2922-2025(O&M)     

              Date of decision : 09.12.2025  

Umed Singh and others 

                ... Petitioners 

      Versus 

Pardeep Kumar  

                ... Respondent

CORAM:   HON'BLE MR. JUSTICE VIKAS BAHL

Present:   Mr.Shailendra Jain, Senior Advocate with  

    Mr.Munish Kumar, Advocate 

    for the petitioners.  

    Dr.Anmol Rattan Sidhu, Senior Advocate with  

    Mr.Punyaveer, Advocate  

    for the respondent. 

VIKAS BAHL, J.(ORAL)

1.     This is a Civil Revision Petition filed under Article 227 of the 

Constitution of India for setting aside the impugned order dated 04.04.2025 

(Annexure P-12) passed by the Additional Civil Judge (Sr.Div.), Hisar, vide 

which the application filed by the petitioners for providing police help for 

removing pillars from the passage in question and for complying with the 

injunction order dated 31.05.2023, has been dismissed. 

ARGUMENTS ON BEHALF OF THE PETITIONERS  

2.    Learned senior counsel for the petitioners has submitted that in 

the present case, the petitioners have filed a suit for permanent injunction 

CR-2922-2025(O&M)         2   

restraining  the  respondent  (defendant)  from  demolishing,  blocking, 

encroaching,  making  any  hindrance  in  the  passage  of  2  karam  which  is 

existing on the southern doll of khasra no.6/21, 22, 23, 24/1, 24/2, 25 and 

northern doll of sanctioned drain comprised in khewat no.8 and 2 as per 

jamabandi  for  the  year  2021-22  situated  at  village Hindwan  Tehsil  and 

District, Hisar which is running at the spot since 07.03.1961. It is submitted 

that along with the said suit, an application under Order 39 Rules 1 and 2 

CPC was filed by the petitioners which was dismissed by the trial Court 

vide order dated 12.05.2023 and that against the order dated 12.05.2023, the 

petitioners had filed an appeal and the said appeal was allowed by the Ist 

Appellate Court vide order dated 31.05.2023 and a positive injunction was 

granted in favour of the petitioners. It is argued that against the said order, a 

revision petition i.e., CR-5715-2023 was filed by the respondent herein and 

the said revision petition was dismissed by the Co-ordinate Bench of this 

Court vide order dated 06.05.2024.  

3.    It is submitted that in spite of the fact that the petitioners have a 

positive injunction in their favour, the respondent has violated the same and 

erected pillars and also left water in the passage in question and damaged 

the same on the night of 09/10.06.2023 and thus, the petitioners were forced 

to file an application for providing police help for removing the pillars from 

the passage in question. It is further fairly submitted that the petitioners had 

also  filed  an  application  under  Order  39  Rule  2-A  CPC  which  is  still 

pending  for  adjudication.  It  is  argued  that  instead  of  allowing  the 

CR-2922-2025(O&M)         3   

application and enforcing the injunction in favour of the petitioners, the trial 

Court vide order dated 04.04.2025 had dismissed the application filed by 

the petitioners for providing police help. It is submitted that the said order is 

against settled law. In support of his arguments, learned senior counsel for 

the petitioners has relied upon the judgment of the Co-ordinate Bench of 

this  Court  passed  in  the  case  of Ishwar  and  others  vs.  Asha  Ram  and 

others reported as 2015(3) PLR 578 and in the case of Ashish Munjal vs. 

Ashok  Kumar  and  another reported  as 2020(4)  RCR  (Civil)  544. It  is 

prayed that the impugned order be set aside and the application be allowed.  

ARGUMENTS ON BEHALF OF THE RESPONDENT

4.    Learned senior counsel for the respondent, on the other hand, 

has opposed the present petition and has submitted that the impugned order 

dated 04.04.2025 which has been passed by the trial Court dismissing the 

application filed by the petitioners for providing police help has been rightly 

passed and deserves to be upheld. It is submitted that the petitioners have 

already filed a contempt petition under Order 39 Rule 2-A CPC and thus 

allowing  the  present  application  for  providing  police  help  would  be  pre 

judging  the  said  application  under  Order  39  Rule  2-A  CPC  and  would 

prejudice the rights of the respondent. It is submitted that it is only after 

evidence is led in the said application under Order 39 Rule 2-A CPC that it 

can be affirmatively confirmed as to whether the present respondent caused 

any breach of the injunction order or not and allowing the application for 

providing police help under Section 151 CPC would amount to pre-judging 

CR-2922-2025(O&M)         4   

the matter. It is submitted that the application for providing police help was 

misconceived and deserves to be dismissed and has been rightly dismissed 

vide the impugned order dated 04.04.2025. 

ANALYSIS AND FINDINGS

5.    This Court has heard learned senior counsel for the parties and 

has perused the paper book and is of the opinion that the present revision 

petition filed by the petitioners is meritorious and deserves to be allowed 

and the impugned order dated 04.04.2025 passed by the trial Court is illegal 

and deserves to be set aside for the reasons detailed hereinafter. 

6.    It  is  not  in  dispute  that  the  petitioners  had  filed  a  suit  for 

permanent injunction with the following prayers:- 

  “It is, therefore, prayed that the suit of the Plaintiffs may 

kindly  be  decreed  with  costs  and  a  decree  for  permanent 

injunction  (mandatory  and  prohibitory)  to  the  effect  that  the 

defendant  be  restrained  from  demolishing,  blocking, 

encroaching,  making  any hindrance in the free passage of 2 

Karam  which  is  existing  on  the  southern  doll  of  Khasra 

No.6/21, 22, 23, 24/1, 24/2, 25 and northern doll of sanctioned 

drain comprised in Khewat No.8 and 2 as per Jamabandi for 

the  year  2021-2022  situated  at  village  Hindwan  Tehsil  and 

District Hisar which is fully shown in the attached rough site 

plan with red colour which is being running at the spot since 

07.03.1961  and  the  plaintiffs  have  acquired  the  easementary 

rights and if the defendant succeed in removing or blocking the 

passage in question during the pendency of present suit then 

the  defendant  be  directed  to  restore  the  passage  in  question 

and  further  the  defendant  be  also restrained from alienating 

CR-2922-2025(O&M)         5   

the passage in question, be passed in favour of the Plaintiffs 

and  against  the  defendant.  Any  other  relief  for  which  the 

Plaintiffs is found entitled be also granted to him.” 

7.    Vide order dated 26.04.2023, the trial Court had appointed a 

Local  Commissioner  to  visit  the  suit  land  /  spot  and  to  give  a  report 

regarding existence of the rasta/ passage or water course at the spot. The 

Local Commissioner has submitted his report dated 08.05.2023 in which it 

was  stated  that  there was an existing passage and the details of the said 

passage had also been mentioned. A perusal of the report dated 08.05.2023 

(Annexure P-5) would show that notice was issued to both the parties and 

both the parties were present and the said parties also identified / confirmed 

the  suit  land  at  the  spot.  The  relevant  portion  of the  said  Local 

Commissioner’s report is reproduced hereinbelow:- 

  “That  on  01.05.2023  the  undersigned  reached  at  the 

spot  at  4:30  PM,  where  the  Halqa  Patwari  namely  Naresh 

Kumar was found preset alongwith both the parties and many 

other persons. The undersigned prepared a attendance sheet 

and obtained their signature on attendance sheet, the same is 

attached herewith and Halqa Patwari identified the suit land 

i.e. Khasra no. 6//21,22,23,24/1,24/2,25 and confirm by both 

parties after that the undersigned prepared a rough site plan 

of  suit  land/spot  in  which  the  Rasta/Passage  and  Water 

Course existed and also taken a nakal/copy of Aksh-Shizra as 

per revenue record prepared by Halqa Patwari of the above 

said Khasra no. After that the undersigned prepared a rough 

report  and  clicked  some  photographs  of  suit  land/spot  and 

same are attached herewith. 

CR-2922-2025(O&M)         6   

  After  inspecting  the  spot  the  undersigned  prepared  a 

final report as following :- 

  The  undersigned  inspected  the  spot  and  found  that 

there  is  a  existing  Passage/Rasta  adjacent  to  the  field  of 

Khasra  No.  6//21,22,23,24/1,24/2,25  and  5//21  and  the 

southern side of Passage there is a Water Course/Khal. The 

said  Passage  about  2  Karam  (11  feet)  vide  and  6"  to 12" 

above  the  level  of  adjacent  field  Khasra  no. 

6//21,22,23,24/1,24/2,25 and 5//21. 

  It  is  therefore  prayed  that  the  rough  site  plan, 

photographs  prepared  by  undersigned  and  copy  of  Akash-

Shizra  prepared  by  the  Halqa  Patwari  also  may  kindly  be 

read as a part of this report and also be submitted the report. 

          Thanks 

        Sachin Siwach, Advocate 

        (Appointed as Local commissioner) 

Enclosed herewith:- 

i. Attendance Sheet 

ii. Rough Site Plan 

iii. Photographs 

iv. Nakal/Copy of Aksh-Shizra”   

    The rough site plan, photographs and a copy of Aksh-Shizra 

prepared  by  the  Halqa  Patwari  were  also  annexed  along  with  the  Local 

Commissioner’s report and the same has also been annexed along with the 

present petition. A perusal of the rough site plan as prepared by the Local 

Commissioner,  which  has  been  annexed  at  page  38  of the  paper  book, 

would show that there is a passage in the suit land along with water course / 

khal. The existence of the passage is also apparent from the photographs 

CR-2922-2025(O&M)         7   

which have been taken by the Local Commissioner.  

8.    Along  with  the  suit  filed  by  the  petitioners,  an  application 

under Order 39 Rules 1 and 2 CPC had also been filed and after the written 

statement  was  filed  by  the  respondent, the trial Court dismissed the said 

application under Order 39 Rules 1 and 2 CPC vide order dated 12.05.2023. 

It is not in dispute that against the said order, an appeal was filed before the 

Ist Appellate Court and the Ist Appellate Court vide order dated 31.05.2023 

allowed  the  said  appeal  and  gave  a  positive  injunction  in  favour  of  the 

petitioners.  The  relevant  portion  of  the  order  dated  31.05.2023  is 

reproduced hereinbelow:- 

“15.  In view of above discussion there is no doubt that the 

plaintiffs have prima-facie case in their favour. Further, as 

per case of the plaintiffs, if their application for temporary 

injunction is not allowed they shall not be able to access their 

land  and  cultivate  the  same.  As  observed  above,  it is  not 

shown  by  the  defendants  that  the  plaintiffs  have  any  other 

passage to access their land. Thus, if the present application 

is not allowed, the plaintiffs shall suffer an irreparable loss 

whereas  no  such  loss  is  being  suffered  by  the  defendant. 

Heavens will not fall if the plaintiffs are permitted to use the 

said  passage  till  the  suit  is  finally  adjudicated.  As  such, 

balance of convenience also lie in favour of the plaintiffs. 

16.   Having  regard  to  the  aforesaid,  the  present  civil 

miscellaneous appeal is allowed and the impugned order dated 

12.05.2023 is set aside. During the pendency of the suit, the 

defendant  is  hereby  restrained  from  demolishing,  blocking, 

encroaching  and  making  any  hinderance  in  the  rasta as 

mentioned in the plaint and as is also depicted in the rough 

CR-2922-2025(O&M)         8   

site plan prepared by Local Commissioner. Memo of cost be 

prepared. Trial court file with a copy of judgment be sent back 

to the court concerned. Appeal file be consigned to the record 

room after due compliance.”     

9.    The  respondent  filed  civil  revision  i.e.,  CR-5715-2023 

challenging  the  order  dated  31.05.2023  which  was  dismissed  by  the  Co-

ordinate Bench of this Court vide order dated 06.05.2024 and the said order 

has been annexed as Annexure P-9 along with the present revision petition. 

In  paragraph  15,  the  Co-ordinate  Bench  of  this  court  had  rejected  the 

arguments raised on behalf of the respondent that the petitioner (plaintiff) 

had created such rasta by ploughing tractor constantly. It was observed that 

the  petitioners  had  prima-facie  case  in  their  favour  and  the  passage  in 

question  is  the  only  passage  for  ingress/outgress  for  the  land  of  the 

petitioners  and  thus,  balance  of  convenience  was  in their favour and the 

petitioners would also suffer irreparable loss if they were not allowed to 

access their land by using the passage in dispute.  Paragaph 15 of the said 

order  passed  by  the  Co-ordinate  Bench  of  this  Court  is  reproduced 

hereinbelow:- 

“15. It has also been rightly observed that this contention of 

the  defendant  that  the  plaintiffs  have  created  such  Rasta  by 

ploughing  tractor  constantly,  cannot  be  appreciated  at  this 

stage without the cogent evidence, which is yet to be adduced 

and the same is a matter of trial. When as per report of the 

Local Commissioner, the said passage is about 2 Karam (11 

feet)  wide,  6”  to  12”  above  the  level  of  adjacent  fields,  so 

CR-2922-2025(O&M)         9   

prima  facie,  it does not appear that the said passage could 

have  been  created  by  ploughing  tractor  constantly. The 

plaintiffs are claiming the passage on the basis of oral family 

settlement as well as on the basis of easementary rights which 

will  be  decided  during  the  trial.  But  at  this  stage,  a  prima 

facie case is made out in favour of the plaintiffs. As it is the 

only  passage  for  ingress/outgress  for  the  land  of  the 

plaintiffs, so the balance of convenience also lies in favour of 

the plaintiffs and plaintiffs shall suffer an irreparable loss if 

they are not allowed to have access to their land by using the 

passage in dispute.”     

10.    An  application  for  providing  police  help  was  filed  by  the 

petitioners for removing the pillars from the passage in question and also to 

remove  any  hindrance  which  was  created  by  the  respondent  in  the  free 

passage of question and a further prayer was made in the application for 

compliance of the injunction order dated 31.05.2023 in letters and spirit. A 

perusal  of  the  said  application  dated  08.08.2023  (Annexure  P-10)  would 

show that it was the specific case of the petitioners that the respondent who 

was well aware of the injunction order, had on the night of 09/10.06.2023, 

illegally  and  malafidely,  left  the  water  on  the  passage  in  question  and 

damaged the same with the sole intention to make hindrance in the passage 

in  question.  Paragraph  2  of  the  said  application,  which  is  relevant  for 

consideration, is reproduced hereinbelow:- 

“2.  That the respondent is clever, cunning and having scant 

respect for the law of the land and he was well aware about 

the passing of the order but in the night of 9-10 June, 2023 

CR-2922-2025(O&M)         10   

the respondent illegally and malafidely left the water in the 

passage  in  question  and  damaged  the  same  with  the  sole 

intention  to  make hindrance in the passage in question, so 

that  the  petitioners  could  not  pass  his  tractor,  agriculture 

equipment  from  the  passage  in  question.  The  petitioners 

requested the respondent not to take the law in his hands and 

not to leave the water in the passage in question as the court 

has  already  granted  injunction  order  in  favour  of  the 

petitioner but the respondent stated that he has no care for 

the orders of the Hon'ble courts.”   

11.    Additionally it was averred in the application dated 08.08.2023 

that the petitioners had moved an application to the SHO, Police Station 

Sadar Hisar and also to the SSP, Hisar but the injunction order has not been 

complied with till date.  Along with the said application, the petitioners had 

annexed  the  photographs  of  the  pillars  which  have  been  erected  by  the 

respondent after the injunction order and also of the paddy crop which was  

sown by the respondent in the passage in question, to cause obstruction.  

The said application was opposed by the respondent. The learned trial Court 

vide  impugned  order  dated  04.04.2025  had  rejected  the  said  application 

primarily  on  the  ground  that  the  petitioner  had  also  filed  an  application 

under Order 39 Rule 2-A CPC which required the evidence to be led in 

order to come to a conclusion as to whether there was disobedience of the 

injunction order and that allowing the said application for police help would 

amount to prematurely deciding the application under Order 39 Rule 2-A 

CPC. The said order is against law and deserves to be set aside.  

CR-2922-2025(O&M)         11   

12.    A Coordinate Bench of this Court in the case of Ishwar and 

others (Supra) had observed that there was a distinction between punitive 

action to be taken resulting from breach of an order passed by the Court and 

enforcement of the said order and that every person was duty bound and 

under obligation to comply with the order passed by the Court and no one 

could be permitted to take law in his own hands and the Court has inherent 

powers to come to rescue of a person who, in spite of an order of injunction 

in his favour, was being threatened so as to violate the said order and that  

the Court had inherent power to grant police help to prevent violation of the 

interim injunction or to enforce an injunction order. It was observed that the 

Court  is  not  to  wait  till  the  time  injunction  is  actually  violated  and  the 

application under Order 39 Rule 2A CPC is finally decided, as sanctity of 

the orders of the Court has to be maintained. Relevant portion of the said 

judgment is reproduced hereinbelow:- 

“4. ……….

The application seeking police help to protect the 

possession was filed by the petitioners as their possession was 

sought  to  be  interfered  with. The  same  was  declined  by  the 

learned court below by passing a  ryptic order. This court had 

opined that where found appropriate, police help should be 

granted to enforce an injunction order. It had further been 

opined  that  it  would  be  a  total  misconstruction  of the 

provisions of the Code of Civil Procedure to hold that in case 

an injunction order has been passed in favour of a party, he 

should wait till such time the same is flouted and then adopt 

the procedure provided under Order 39 Rule 2A CPC. There 

is a distinction between punitive action resulting from breach 

CR-2922-2025(O&M)         12   

of an order passed by the court and enforcement of the order. 

Every person is duty-bound and under obligation to comply 

with  and/or  ensure  compliance  of  the  order  passed  by  the 

court, unless varied or set aside. No one can be permitted to 

take law in his own hands and violate the orders passed. The 

courts having inherent powers should come to the rescue of a 

person,  who  in  spite  of  an  order  of  injunction  is  being 

threatened  with  forcible  dispossession  in  violation  of  the 

order. The court under its inherent power can very well grant 

police help to prevent violation of the interim injunction. 

5.  In  the  case  in  hand,  the  stand  of  the  petitioners  is  that 

despite interim injunction granted by the trial court restraining 

the  respondents  defendants  from  interfering  into  their 

cultivating possession of the suit land, which was upheld by the 

learned  lower  appellate  court, their  possession  was  being 

interfered  with  by  the  respondents. The  stand  of  the 

respondents is that in fact, the land is shamlat. There are 786 

co-sharers. They are not interfering in the possession of the 

petitioners. Be that as it may, the grievance of the petitioners 

is  that  their  possession,  which  has  been  directed  to  be 

protected by the courts below, vide interim injunction order 

passed in their favour, is sought to be disturbed. The court is 

not to wait till such time the injunction is violated and the 

party in whose favour the order has been passed is pushed to 

the wall only letting him to file application under Order 39, 

Rule  2A  CPC  seeking  punishment  for  violation  of  the 

injunction order. Sanctity of the orders of the court has to be 

maintained. They are meant to be complied with in true letter 

and spirit. Any one aggrieved can avail of appropriate remedy 

against  the  order.  Once  it  is  final,  none  can  be  allowed  to 

question the same by taking law into his own hands. 

CR-2922-2025(O&M)         13   

6. For the reasons mentioned above, the present petition is 

allowed. The impugned order passed by the court below is set 

aside. The application filed by the petitioners seeking police 

help to protect their possession on the suit property is allowed. 

Petition allowed.” 

13.     Similarly, another Coordinate Bench of this Court in the case of 

Ashish  Munjal (Supra)  had  observed  that  merely  because  an  aggrieved 

party  has  right  to  file  an  FIR  or  has  a  locus  to  file  an  application 

complaining violation of the interim order under Order 39 Rule 2A CPC, 

the aggrieved party would not be debarred from filing an application for 

grant  of  police  help.  It  was  further  observed  that the  jurisdiction  under 

Order 39 Rule 2A CPC is for punishment and the same cannot debar the 

Court which granted injunction to pass appropriate orders in the facts of the 

case. The relevant portion of the said judgment is reproduced hereinbelow:- 

“8. This Court has heard learned counsel for the parties and 

with their able assistance, gone through the documents filed. A 

Civil  Court  has  the  jurisdiction  to  get  its  interim  orders 

implemented.  Merely  because  aggrieved  party  has  filed  an 

FIR or has a locus to file application complaining violation 

of interim order, does not debar the aggrieved party to file an 

application for grant of police help. 

9.  Hence,  the  learned  Trial  Court  erred  in  dismissing  the 

application on the ground that defendant-petitioner has filed 

FIR and has a remedy complaining violation under Order 39 

Rule 2-A CPC. The aforesaid jurisdiction is for punishment, 

however,  it  does  not  debar  the  Court  which  granted 

injunction to pass appropriate orders in the facts of the case.” 

CR-2922-2025(O&M)         14   

14.     The law laid down in the abovesaid judgments would apply on 

all fours, in the present case. It is a matter of settled law that once positive 

injunction has been granted by the Court, then, it is the duty of the Court to 

enforce the same. A perusal of the averments made in the application for 

police help along with photographs annexed with the said application, seen 

in the light of the positive injunction granted in favour of the petitioners and 

also the report of the Local Commissioner would show that the petitioners 

are in need for grant of police help so as to use the passage, which has been 

prima facie opined in the proceedings under Order 39 Rules 1 and 2 CPC to 

be the only ingress towards the land of the petitioners and to enforce the 

injunction in favour of the petitioners. The respondent or any other person 

cannot be permitted to make the Court orders ineffective only on account of 

the pendency of the proceedings under Order 39 Rule 2A CPC, which may 

take a long time before being finally adjudicated, as the same would require 

leading of evidence. Moreover, in the proceedings under Order 39 Rule 2A 

CPC,  the  issue  that  would  primarily  arise  is  as  to “whether  the 

respondents/defendants  are  to  be  punished  for  violation  of  the  interim 

order?”, whereas issue in the application for seeking police help is to seek 

implementation of the injunction order passed. Thus, the reasons given in 

the impugned order and the arguments raised on behalf of the respondent in 

support of said order are misconceived. 

15.    Keeping  in  view  the above said facts and circumstances, the 

present  revision  petition  is  allowed  and  the  impugned  order  dated 

CR-2922-2025(O&M)         15   

04.04.2025 is set aside and the application dated 08.08.2023 (Annexure P-

10) filed by the petitioners for police help is allowed and the SHO, Police 

Station  Sadar  Hisar  is  directed  to  provide  necessary  police  help  to 

implement the order dated 31.05.2023 which has been upheld by the Co-

ordinate Bench of this Court vide order dated 06.05.2024, in accordance 

with law.      

              (VIKAS BAHL)

                               JUDGE  

December 09, 2025. 

Davinder Kumar 

    Whether speaking / reasoned        Yes/No  

    Whether reportable          Yes/No