SUKANTA BHATTA Vs. RADHAMOHAN DEV BIJE

JUDGEMENT

(1.) Heard Mr. A.K.Mohanty, learned counsel for the Petitioners, Mr. S.Mishra, learned counsel for Opposite Parties 48 and 50 and Mr. A.Mishra, learned counsel for Opposite Parties 18, 19 and 20.

(2.) Notice to other Opposite Parties were not sent on the request of the Petitioners as Opposite Parties 18, 19 and 20 are the contesting Opposite Parties.

(3.) Present Petitioners being the Plaintiff filed T.S. No.406 of 1988 praying for declaration of right over the suit scheduled properties and permanent injunction along with other consequential reliefs.