- (1.) This is an appeal against an order of the writ Court dismissing the appellant's/writ petitioner's application directed against the recording of Ludhu Gorain's name as bargadar.
(2.) The said private person is a private respondent herein.
(3.) The complaint made by the writ petitioners is that Joy Gorain is the owner, that Ludhu Gorain his brother-in-law was never a cultivator giving him a share of produce, and was not a bargadar.;