CHAIRMAN Vs. MAHADEO PRASAD

JUDGEMENT

(1.) This civil revision application arises out of an order dated 30-9-1985 passed by Sri S. Upadhyay, 3rd Additional. Sub-Judge, Bhagalpur in Title Suit No. 128 of 1979 whereby and whereunder the said learned court after having held that the State of Bihar is a necessary party proceeded to give an opportunity to the plaintiffs to take effective steps within a reasonable time to add the State of Bihar as defendant in the suit.

(2.) The facts of the case lie in a very narrow compass.

(3.) The plaintiffs opposite parties filed the aforementioned suit claiming inter alia the following reliefs :-