PRADUNNA HAJONG Vs. RAM PAD NATH

JUDGEMENT

(1.) Heard Mr. N. B. P. Singha, the learned counsel appearing on behalf of the Petitioners.

(2.) This is an application filed under Article 227 of the Constitution of India challenging the order dtd. 16/12/2022 whereby the learned Court of the Civil Judge, Goalpara vide the order dtd. 16/12/2022 have allowed the plaintiffs to file their written statement against the counter claim.

(3.) For the purpose of appreciating the facts involved in the instant case, it is relevant to take note of that the respondents herein had instituted a suit being Title Suit No.32/2022 before the Court of the Civil Judge, Goalpara claiming right, title and interest of the plaintiffs over the suit land; for a decree for khas possession of the suit land by evicting the defendants, their men, women, workmen, agents etc. from the suit land and even by demolishing any structure on the suit land; for mesne profit of Rs.1,00,000.00 per annum be passed in favour of the plaintiffs along with interest and for other reliefs.