ANIRUDH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This application under Article 227 of the Constitution of the India has been filed by the petitioner for setting aside the order dtd. 28/11/2018 passed by the learned Sub-JUDGE-VII, Aurangabad, in Title Suit No. 287 of 2014 whereby the application dtd. 26/4/2018 filed on behalf of the plaintiff/petitioner for appointment of survey knowing advocate commissioner has been dismissed.

(3.) Learned counsel for the petitioner submitted that the impugned order dtd. 28/11/2018 is perverse, vindictive and against the law. He submitted that the nature of dispute is such that appointment of an advocate commissioner is a must for conducting local investigation for the purpose of elucidating the matter in dispute.