PAPPU GOND Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India arises from a suit pending before a Civil Court. By virtue of an interlocutory order issued in this writ petition, further proceedings in that suit stand stayed.

(2.) Heard the learned Counsel for the Petitioner who are the plaintiffs No.1, 2 and 6 and the learned Counsel for the 1st Defendant - South Eastern Central Railway.

(3.) Five plaintiffs, namely, the writ petitioners Nos. 1 and 2 and three others filed a suit.