SUJIT KUMAR SINGH Vs. SMT. RITU DEVI

JUDGEMENT

(1.) Instant civil miscellaneous petition has been filed by defendant nos.2 and 3 for setting aside the order dtd. 9/1/2024 passed in O.S.No.2268/2020 by which Survey Knowing Pleader Commissioner has been appointed for : -

(2.) Plaintiff filed the suit for the following reliefs: -

(3.) Plaintiff claims to have acquired right, title and interest over Schedule B land measuring an area 2.5 Katha or 4.13 decimals by virtue of registered Sale Deed No.6108/5259 executed on 25/6/2015 from Rita Raha and Saswat Raha.