BIRENDRA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Patna High Court Re.: Interlocutory Application No. 1332 of 2017 The present Interlocutory Application has been filed by one Arvind Pandey, for being added as respondent in the writ application.

(2.) Learned counsel for the intervenor applicant submitted that he has filed Title Appeal No. 36 of 2010, against the judgment and decree passed in favour of the petitioner in Title Suit No. 14 of 1997. He submitted that the same is to hold that the land is Government land and not private land.

(3.) When the Court asked learned counsel as to who was he, the reply was that he is a villager.