Public Nuisance

(Title)

A.B., the above-named plaintiff, states as follows:-

1.      1.The defendant has wrongly heaped up earth and stones on a public road known as ................Street at ........so as to obstruct the passage of the public along the same and threatens and intends, unless restrained from s o ding, to continue and repeat the said wrongful act.

2.      2.The plaintiff has obtained the consent in writing of the Advocate General [ or of the Collector or other officer appointed in this behalf ] to the institution of this suit.

[ As in paras.3 and 4 of Form No.1.]

1.       

2.       

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5.      The plaintiff claims-

a.      a declaration that the defendant is not entitled to obstruct the passage of the public along the said road;

b.     an injunction restraining the defendant from obstructing the passage of the public along the said public road and directing the defendant to remove the earth and stones wrongfully heaped up as aforesaid.