SANJAY KUMAR GUPTA Vs. TETARI DEVI

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Ghosarvey, learned Counsel appearing for the appellants.

(2.) The defendants 2nd set in the suit are the appellants in this appeal assailing the judgment and decree of affirmance granting the decree to the plaintiff, as prayed.

(3.) The plaintiff filed a suit for declaration that the suit land never vested in the State of Bihar, which has not acquired any right, title or interest in the same and for further declaration that the State of Bihar has no right to settle the land in favour of the defendants 2nd set. The plaintiff also prayed for confirmation of his possession and for injunction restraining the defendants from interfering in possession of the plaintiff over the suit land.