BHAWRARAM Vs. VISHNARAM

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the respondent no.1-plaintiff instituted a suit (registered as Revenue Original Suit no.41/2008) before the Sub-Divisional Officer (SDO), Balesar on 8/4/2008 against the petitioners and the other respondents, seeking correction in the revenue records, declaration, partition and permanent injunction in respect of an ancestral property.

(3.) Learned counsel for the petitioners submitted that the learned SDO initiated an ex-parte proceeding and also closed the cross-examination of the petitioners, and therefore, the impugned judgments are highly illegal and cannot be sustained in the eye of law.