THAMU DHIBAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition is filed under Article 227 of the Constitution of India for quashing the order dtd. 12/3/2021 passed by learned Civil Judge (Sr. Div.II), Jamtara in Original Suit No.04 of 2012 whereby the amendment petition filed by the petitioner/plaintiff, has been rejected.

(2.) The petitioner had filed for declaration of right, title and interest over the suit land and the suit was dismissed by order dtd. 28/5/2018.

(3.) Civil Appeal No.37 of 2018 was preferred by the petitioner against the judgment which has been remanded to the learned Court below under Order 41 Rule 23(A) of the C.P.C.