BUDHIRAM BARIK Vs. GOPI SATYABHAMA KARUNAKAR JOGASHARMA

JUDGEMENT

(1.) Heard Sri A.K. Sahoo, learned counsel for the petitioners and Sri B.H. Mohanty, learned counsel appearing for opposite party nos.1 and 2.

(2.) This writ petition involves the following prayer :

(3.) Submissions of learned counsels and the pleadings disclosed the dispute being raised under Section 6 of the Specific Relief Act, 1963 was dismissed by the competent court under Annexure-5. Being aggrieved by the decision of the Addl. Civil Judge (Senior Division), Basudevpur in T.S. No.60/97-I, the petitioners preferred a revision, the revision being dismissed, the present writ petition is filed before this Court.