LAXMIMANI SAHU Vs. JAGABANDHU SAHU

JUDGEMENT

(1.) HEARD .

(2.) THIS Writ petition is disposed of at the stage of admission without issuing notice to the defendants/opp. parties because of the fact that no order is passed detrimental to the interest of the said opp. party members, but the matter is remanded for consideration of the application under Order 26 Rule 1 of the Code of Civil Procedure filed by the plaintiff before the Civil Judge (Sr. Division), Bhadrak in Title Suit No. 8 of 1982 afresh and in accordance with law. However if the opposite party members shall feel aggrieved by the following order, then they may approach this Court within thirty days and in that event their grievance shall appropriately be considered.

(3.) THE writ petition is accordingly disposed of.