- (1.) This revisional application is directed against the order no. 23 dated December 04, 2015 passed by the learned Civil Judge (Junior Division), Jalpaiguri in Title Suit No. 147 of 2014, by which an application under Order I Rule 10 (2) of the Code of Civil Procedure filed by the opposite party nos. 1 to 4 is allowed.
(2.) The plaintiff/petitioner filed a suit for declaration of title and permanent injunction against the principal defendant from entering into or encroaching upon any portion of the suit land and also from disturbing the peaceful enjoyment thereof.
(3.) The entire allegations made in the plaint are against the Siliguri Municipal Corporation as also the State of West Bengal and the Executive Engineer, Public Health Engineering, Darjeeling, who are arraigned as proforma defendants.;