LAKHAN CHANDRA PRAMANIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manjul Prasad learned senior counsel for the appellants and Mr. Vineet Prakash, As.C to SC.

(2.) The plaintiffs-appellants have filed a suit being Title Suit No. 94 of 1993 before the court of Civil Judge (Junior Division) No. 1, Dhanbad for grant of decree of permanent injunction restraining the defendants from interfering with the peaceful possession of the plaintiffs over the Schedule-C land of the plaint in any manner and also a decree directing the defendant to execute the deed of exchange in favour of plaintiffs for equal area of land as given in Schedule-B of the plaint and cost of the suit.

(3.) The Trial Court had issued notice to respondent-defendant-Jharkhand State Housing Board, who had filed a written statement before the trial court.