CHANDRA NARAIN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE prayer for substitution made through I.A. No. 9808/2010 is allowed. Let the heirs of deceased Appellant No. 1, Chandra Narain Rai as described in the I.A. be substituted in his place.

(3.) NO other provision of law or judgment taking a contrary view was brought to our notice by counsels appearing for the Respondents. Hence following the aforesaid Division Bench judgment, it is held that the revisional order dated 10.03.2000 contained in Annexure -2 to the writ petition passed by learned Deputy Director of Consolidation, Bihar, Patna cannot be faulted on account of jurisdiction.