BATA KISHORE SETH Vs. KALARSING MEHER AND ANOTHER

JUDGEMENT

(1.) This application under Article227 of the Constitution has been filed seeking quashment of an order dated 20.07.2009 passed by the learned Civil Judge (Sr. Division), Patnagarh in Civil Suit No. 29 of 2006.

(2.) The opposite party no. 1 as the plaintiff has filed the suit for declaration of right, title, interest and confirmation of possession over the suit land in the alternative for restoration of possession in case of his dispossession. The petitioner being defendant no. 1 has filed the petition under Order 7, Rule 11 of the Civil Procedure Code. By the above order, said petition has been rejected.

(3.) I have heard learned counsel for the petitioner and opposite parties, and have also perused the order in question.