ANJANI KUMAR MISHRA - (1.) Heard Shri H.N. Singh, learned Senior Advocate for the revisionists and Shri Navin Sinha, learned Senior Advocate for the opposite parties in this revision, which is directed against the order dated 12.01.2015 rejecting the defendant-revisionists' application under Order VII Rule 11 C.P.C.
(2.) The plaintiff-opposite parties filed a suit for prohibitory injunction restraining the defendants from developing the site or interfering in the actual physical possession of the plaintiffs' over immovable properties situated in village Nizampur and Raghunathpur.
(3.) The relief for mandatory injunction seeking a direction to the defendants to furnish to the plaintiff land use certificates of their respective lands, as also, their documents of title, to enable the plaintiffs to get sale deeds executed in their favour. Damages for the losses caused by the act and conduct of the defendants was also sought.;