SHEW PRASAD SAHA KALWAR Vs. CHIF SECRETARY GOVT OF ASSAM

JUDGEMENT

(1.) This appeal has been filed against the order dated 30.9.2000 passed by the learned Civil Judge (Sr. Division), Hailakandi in Misc. Case No. 34/2000 arising out of Title Suit No. 4/20CIO renumbered as T.S. No. 16/2000. By the impugned order the learned Judge rejected the prayer of the plaintiffs to grant an injunction under Order 39 Rule 1 & 2 CPC.

(2.) We have heard Mr B.K. Das, learned senior advocate for the appellant and Mr B.K. Goswami, learned senior advocate for the principal respondent Nos. 3,4,5,6 and 7 and Mr P. Roy, learned advocate for the respondent Nos. 8 to 14. None appears for the respondent Nos.. 1 and 2.

(3.) The suit was filed by 12 persons the present appellants with the following prayers:-