Free Legal Advice from Top Lawyers in India
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : According to your Query, the neighborhood is disturbing your possession but at the same time he is not disputed your title/ownership towards your property as such it is enough to sought for "bare injunction suit" thereby value your case under Section 26(c) of Karnataka Court-fees and Suits Valuation Act, 1958 and paid court fees of Rs.50/- is enough.
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : Dear friend,
You can get injunction provided you have proper documents of title. Better you come to my office at No.74, 1st Floor, 6th Cross, Malleshwaram, Bangalore. Police have not jurisdiction over civil disputes.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : In junction fixed court fees Rs50 depends upon state to state
Shubhankar Dutta
Maynaguri , Jalpaiguri
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : The court fee for agricultural land is not much. But filing and obtaining an order will have expenses and advocate charges, which vry from one to another. I ususally charge 15K.
Prabhakar Law Associates
Bangalore City , Bangalore
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : I can get the injunction order with nominal Court fee. My fees would be Rs. 15000/- which will cover court fee also.
Prabhakar Law Associates
Bangalore City , Bangalore
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : Court fee depends on the court fee act of the State. You verify your state's court fee and stamp act.
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : There is a chart in the court so kindly hire a local lawyer and take help from him
Shivam H Choksi (Advocate)
Bodakdev , Ahmedabad
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Subject : Injuction order for the agriculture land
Answer By Lawyer : If you have relevant documents to support of you title, you just written complaint to SHO area, if he denied then letter to ACP and SP of Police state than approach area Magistrate us. 200 with 190
