WALIUR RAHMAN Vs. DISTRICT BOARD

JUDGEMENT

(1.) Heard Mr. Vishwanath Choudbary, learned Counsel appearing for the appellant.

(2.) The plaintiff is the appellant in this appeal against the judgment and decree of reversal dismissing the suit.

(3.) The plaintiff filed the suit for declaration that the plaintiff was entitled to hold and occupy the suit premises on the basis of letter dated 16.4.1984 issued by the defendant No. 3. The further relief was sought for declaring that the tender dated 10.4.1991 issued by defendant No. 1 was null and void and not binding upon the plaintiff and a decree for injunction was also prayed for restraining the defendant not to demolish the suit premises.