- (1.) Heard the counsel for the parties.
(2.) The present appeal has been preferred against the order dated 12.3.2003 passed by the learned Sub Judge III, Garhwa, in connection with Title Suit No. 25 of 2001 where by and whereunder the learned Sub Judge has not only refused to grant interim injection, rather rejected the plaint too filed by the appellant.
(3.) Brief facts of the case as appearing from the impugned order is that the land within the District of Garhwa has been ordered to be occupied by the ;police for construction of Police Line for safety and security of the district under orders of His Excellency, the Governor of Jharkhand vide order No. Rajyadesh 5 Gair-khas 13/2001 dated 12.11.2001.;