OM SATYAM TRIVEDI Vs. ABUBAKAR KHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Civil Miscellaneous application has been filed under Article 227 of the Constitution of India against the order dtd. 22/8/2022 passed by learned Munsif, Sherghati, Gaya in Title Suit No. 242 of 2019, whereby petition filed by the petitioner under Order 1 Rule 10 (2) C.P.C. for adding them as parties in the suit has been dismissed.

(3.) The plaintiff / respondent No. 1 has filed title suit bearing Title Suit No. 242 of 2019 against the State of Bihar for declaration of right, title and interest of the plaintiff over the suit land and further declaration that the R.S. Khatiyan with respect to the suit land is erroneous document.