MUSTAFA KAMAL Vs. DEELIP BEEN

JUDGEMENT

(1.) Heard Mr. Chandra Kant for the petitioner.

(2.) No one appeared on behalf of the respondents.

(3.) The plaintiff of Title Suit No. 390 of 2006 has filed the present writ application aggrieved by the order dated 06.02.2007 passed by the Sub Judge-III, Siwan. The suit was filed for declaring right, title and interest over the subject land, which is a Kabristan of the family and also for injuncting the defendant(s) from making any construction over the subject land. Ancillary relief was also prayed for.