EJAJUL HOUQE Vs. EKRAMUL HAQUE

JUDGEMENT

(1.) This is an application under Article 227 of the Constitution of India.

(2.) The endorsement of the registry showed that no caveat was lodged.

(3.) The petitioner herein was the plaintiff in Title Suit No. 20 of 2017 instituted and pending before the Learned Civil Judge, LCJ (Junior Division) Court, Sadar, Cooch Behar. Opposite party nos. 19 to 23 were the original defendants in the said title suit. The opposite nos. 1 to 18 were the proposed interveners (for short, the said interveners) in the said title suit.