(1.) Heard Mr. Sanjay Kumar Pandey, learned counsel appearing through VC along with Mrs. Prachi Pradipti and Mr. Rajan Kumar Tiwary appearing for the petitioners.
(2.) Notices upon opposite party nos. 1 to 76 have been effected, however, till date they have not appeared and in view of that, with a view to provide one more opportunity to the opposite parties, the matter was adjourned on 9/6/2025 and in spite of that, they have chosen not to appear before this Court. As such, this petition is being heard in absence of the opposite parties.
(3.) This petition has been filed under Article 227 of the Constitution of India for setting-aside the order dtd. 1/3/2023 passed by learned Additional Civil Judge (Jr. Division-X), Jamshedpur, whereby, the learned Court has been pleased to dismiss the Original Title Suit No. 27 of 2019 filed under Order IX, Rule-5 of the C.P.C.