Satendra Kumar Vs Director Consolidation

Patna High Court 30 Jun 2022 Letters Patent Appeal No. 704 Of 2021 In Civil Writ Jurisdiction Case No. 5264 Of 1998 (2022) 06 PAT CK 0055
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Letters Patent Appeal No. 704 Of 2021 In Civil Writ Jurisdiction Case No. 5264 Of 1998

Hon'ble Bench

Ashutosh Kumar, J; Jitendra Kumar, J

Advocates

Alok Kumar Jha, Md. Khurshid Alam

Final Decision

Dismissed

Acts Referred
  • Bihar Consolidation Of Holdings And Prevention Of Fragmentation Act, 1956 - Section 35
  • Bihar Land Tribunal Act, 2009 - Section 9

Judgement Text

Translate:

The appellant had sought quashing of the order dated 01.07.1997 passed by the Director, Consolidation Bihar, Patna in Revision Case No. 22 of 1995

under Section 35 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956.

The learned Single Judge, on finding that the aforesaid Act falls in the Schedule of Section 9 of the Bihar Land Tribunal Act, 2009 directed for the

remittance of the case-record to the Bihar Land Tribunal.

There is no reason why such order should adversely affect the appellant or that this Court should interfere with the same.

There is no merit in this appeal and the same is dismissed.

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