SHOBHAN MANDAL Vs. STATE OF BIHAR

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. 17/1/2018 passed by learned Munsif, Araria in Title Suit No. 332 of 1998 whereby and whereunder the petition filed by the petitioners under Order - 1 Rule 10 of the Civil Procedure Code for their impleadment as party-defendants was rejected.

(3.) The plaintiffs (private respondents No. 4 to 8 herein) have filed a title suit bearing Title Suit No. 332 of 1998 claiming title of the suit property on the basis of adverse possession in which defendants State of Bihar represented through the District Collector, Araria filed written statement and contested the suit to the effect that the said suit land does not belong to the plaintiffs.