MAYA SHRIVASTAVA Vs. ARVIND KUMAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioners and learned counsel for the respondents and I intend to dispose of the present civil miscellaneous petition at the stage of admission itself.

(2.) The instant petition has been filed for setting aside last part of order dtd. 30/1/2017 contained in Annexure-1, passed by the learned A.D.J - IV, Siwan in Miscellaneous Appeal No. 2 of 2011 whereby and whereunder the learned Court has refused to pass order for demolition of structure made during pendency of appeal.

(3.) Learned counsel for the petitioners submits that the plaintiff filed Title Suit No. 450 of 2010 for adjudication of plaintiff's right, title and possession over the suit land and for declaration of his dispossession as illegal. The plaintiff purchased the suit land from one Ram Nath Prasad and the defendants purchased their land from the sons of Ram Nath Prasad. The defendants wanted to purchase the land of the plaintiff.