BAIDHNATH THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.7182 of 2017 filed for substitution of the petitioner-Baidhnath Thakur through his widow-Savitry Devi and three sons, namely Rakesh Kumar Thakur, Bijay Thakur and Umesh Thakur is allowed.

(2.) Let necessary corrections be made in the memo of parties.

(3.) The petitioner, who is the plaintiff in Title Suit No.27 of 2006, is aggrieved of addition of Abdul Alim and Khalid Nayeem as interveners in the suit.