PETER MUNDA Vs. JOSEPH RUNDA

JUDGEMENT

(1.) The present civil miscellaneous petition has been filed for quashing part of the order dtd. 11/10/2021 (Annexure-3 to this petition) passed by the Sub-Judge-I, Ranchi in Original (Title) Suit No. 223 of 2021, whereby the plaintiff/petitioner has been directed to implead the Deputy Commissioner, Ranchi as one of the defendants in the said suit in view of the Order I Rule 3 of CPC, State Amendments (Bihar) inserted vide Bihar Scheduled Areas Regulation, 1969 made applicable with effect from 8/2/1969.

(2.) Learned counsel for the petitioner submits that the petitioner filed a suit being Original (Title) Suit No. 223 of 2021 against the defendants/respondents, seeking preliminary decree for partition of his share in the suit property and also for grant of perpetual injunction, restraining the defendants/respondents from changing the nature and complexion of the suit property as well as for restraining them from executing any agreement of sale or transfer or alienating the suit property in favour of subsequent purchaser(s).

(3.) Pursuant to filing of the said suit, Sheristadar of Civil Judge, Senior Division-I, Ranchi pointed out certain objections through office note, which are as follows:-