NAWAL KISHOR SUREKA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Mahasweta Chatterjee, learned advocate for the appellants and Mr. Saroj Kumar for the State.

(2.) The appellants have challenged the order dtd. 10/3/2021 passed in CWJC No. 8844 of 2020 whereby the learned Single Judge has refused to issue any direction to the respondents to restore to the appellants their possession over the two-storey building standing over plot nos. 474, 472, 475, 447, 458, 459, 466, 470, 461, 462 and 471which, according to the appellants, is their personal property over which they have the right, title and interest.

(3.) The prayer made on behalf of the appellants for restraining the District Magistrate, East Champaran at Motihari from interfering in the said property also has been rejected.