STATE OF BIHAR Vs. BASHIR MIAN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner -State, opposite parties No. 1 to 12 and 14 to 16.

(2.) THE present application has been filed by the State being aggrieved by order dated 11.4.2000 passed by the Additional District Judge IV, Bhojpur at Ara whereby appeal was allowed, order refusing injunction by the trial Court set aside and an interim injunction granted against the defendants not to interfere with the possession of the plaintiffs till the disposal of the suit. This Court admitted this application by order dated 22.8.2001 and stayed the impugned order of the Appellate Court.

(3.) AS the title suit is of the year, 1999, almost seven years have gone by, it is expected that within next six months, the trial Court will conclude the hearing of the suit and I direct accordingly. It shall be the responsibility of the learned District Judge to monitor the progress of the case.