GANESH CHOUDHARY Vs. THE MIDDLE SCHOOL PETHIYA

JUDGEMENT

(1.) Though the State of Bihar is not a party to the civil revision application, however, Mr. Ram Vinay Prasad Singh, learned counsel, is appearing on behalf of the State, to assist the Court.

(2.) Heard learned counsel for the petitioner. No one appears on behalf of Opposite Party, though Vakalatnama has been filed on behalf of Opposite Party.

(3.) The Opposite Party, Middle School, Pethiya Gachhi, through its Head Mistress Smt. Suchitra Kumari filed Title Suit No.210 of 2010 against the petitioner herein for declaration that the plaintiff is bona fide titleholder of the suit land as the school is running over the public land since 1933 and has perfected the right, title and interest in law by adverse possession.