CENTRAL COALFIELDS LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners pray to set aside an order dated 14 -8 -1992 passed by the learned Munsif IIIrd Court, Arrah in Title Suit No. 200 of 1989. allowing the prayer made on behalf of the Opposite Party to hold that the suit had abated.

(2.) IN terms of order dated 1 -10 -1992, I proceed to dispose of this civil revision application at the state of its admission.

(3.) THE relevant facts are in a narrow compass. The suit in question was filed for removal of a welt alleged to have been constructed encroaching the land of the petitioners. The consolidation authorities certified that the land in question is Chak out, that is to say kept out of the purview of the consolidation operation.