NEPAL CH. DAS Vs. KANAILAL DAS

JUDGEMENT

(1.) Heard Mr. J. Ahmed, learned counsel representing the petitioner as well as Ms. R. Choudhury, learned counsel representing the respondents.

(2.) This is an application under Article 227 of the Constitution of India challenging the order dtd. 28/11/2018 passed by the learned Munsiff, North Salmara, Abhayapuri in Title Suit No.58/2016.

(3.) The factual matrix lies within a very short campus. The petitioner filed the said suit and during pendency of the suit, the petitioner filed an application under Order 1 Rule 10 (2) of the Code of Civil Procedure praying for impleading the State of Assam represented by the Deputy Collector.