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.
