- (1.) Heard Mr. Sanjay Kumar Dwivedi, learned counsel for the petitioner and Mr. R. S. Mazumdar, learned counsel for the Respondent.
(2.) The petitioner, by this writ application, has prayed for quashing the order dated 28.03.2008, passed by the 02nd Munsif, Dhanbad in Execution Case No. 9 of 2003, whereby the petitioner's prayer vide his petition dated-20.09.2007, for dismissal of the execution case, has been rejected.
(3.) Facts of the case in brief are that a suit was filed before the Court below for mandatory injunction to restrain the defendants, therein, from interfering with the possession and occupation of the plaintiff from the suit lands.;