ALTAF HUSSAIN TAPADAR Vs. FAKRUL ISLAM

JUDGEMENT

(1.) Heard Mr. N. Haque, learned counsel for the petitioner. Also heard Mr. F. U. Barbhuiya, learned counsel for the respondent no.1.

(2.) This application under Article 227 of the Constitution of India has been filed by the petitioners impugning the order dtd. 20/5/2024 passed by the Court of the learned Civil Judge (Junior Division) No. 3, Karimganj in Misc. Case No. 366/2024 arising out of Title Suit No. 376/2023, whereby the present petitioner was directed not to make any construction over the extended area (on the Western side of the land of the present petitioner) until further orders.

(3.) The facts relevant for consideration of the instant revision petition are that the respondent No.1 herein had filed a Title Suit as plaintiff which has been registered as Title Suit No. 376/2023 in the Court of learned Civil Judge (Junior Division) No. 3, Karimganj.