Manojit Mandal - (1.) This application is at the instance of the plaintiffs/petitioners and is directed against the Order No. 216 dated 26.03.2018 passed by the learned Civil Judge (Junior Division), Additional Court, Tamluk in Title Suit No. 7 of 2012 whereby the learned Trial Judge directed the plaintiffs to amend the plaint adding a prayer for recovery of khas possession and taking necessary steps for depositing the deficit stamp duties on suo moto.
(2.) The plaintiffs/petitioners filed the suit for declaration and to remove the illegal construction and permanent mandatory injunction in respect of the premises as described in the schedule of the plaint. The defendants/opposite parties entered appearance in the suit and filed written statement denying the averments of the plaint.
(3.) Both parties adduced their evidence and hearing of the arguments of both sides was concluded. After conclusion of hearing of argument by both sides, the learned Lower Court passed the impugned order. Being aggrieved, the plaintiffs/petitioners preferred this application.;