YAMUNI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the State.

(2.) The present petition has been preferred for:

(3.) Learned Counsel for the petitioner after a long argument submitted that though the Bihar Land Tribunal (henceforth for short 'the B.L.T.') in its order dtd. 4/12/2015 directed the petitioner herein to prefer Title Suit, a Title Suit No. 327 of 2014 has already been preferred by the respondent nos. 7 to 9 (the original petitioners before 'the B.L.T.') which is pending in the Court of learned Sub Judge-1, Supaul.