MANOJ SUNANI Vs. MANI BOSS

JUDGEMENT

(1.) I.A. No.1163 of 2023

(2.) Order dtd. 6/7/2023 (Annexure-6 series) passed by learned 2nd Additional District Judge, Rourkela in Civil Revision No.01 of 2023 is under challenge in this CMP, whereby dismissing the revision, order dtd. 11/11/2022 (Annexure-4) passed by learned Senior Civil Judge, Rourkela in C.S. No.266 of 2022 has been confirmed.

(3.) It is submitted by Mr. Mishra, learned counsel for the Plaintiff-Petitioner that C.S. No.266 of 2022 has been filed for declaration of his right, title, interest and confirmation of his possession over the suit schedule land as well as for perpetual injunction restraining the Defendant No.1 from cultivating the suit land and coming over the same along with cost. The suit Schedule 'A' land is as follows: