BABY DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Misc. Petition has been filed under Article 227 of the Constitution of India by the petitioner for setting aside the order dtd. 26/3/2018 passed by the learned Munsif-II, Sadar, Bhagalpur in Title Suit No. 109 of 1993 whereby and whereunder the learned Munsiff-II, Bhagalpur rejected the petition of intervenor-petitioner (present petitioner) filed under Order 1 Rule 10 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code') for impleadment of the petitioner as defendant in the aforesaid title suit.

(2.) Briefly stated the case of the petitioner is that Title Suit No. 109 of 1993 was filed by the private respondents who are Trustees of one Pachrukhi Goshala at District-Bhagalpur against the defendants, the State of Bihar and other authorities as well as private parties, seeking following relief(s):-

(3.) The defendant-2nd party, Chandeshwar Mandal, appeared and filed his written statement claiming that the land in question was not related the State of Bihar and he further claimed his right, title and possession over the suit land.