Specific Relief Act (47 of 1963) , S.38— Permanent injunction - Plaintiff seeking injunction to restrain defendants from encroaching on plaint property - Entitlement in Government promboke lands - Defendants encroaching upon said lands and putting up thatched huts - Said encroachments being very near to plaintiff's land - Plaintiff apprehending encroachment on his land - Hence plaintiff would be entitled to permanent injunction restraining defendants from encroaching or interfering with peaceful possession of Plaintiff's Property. (Para 14 15)