D.N.PATEL, J. - (1.) This Letters Patent Appeal has been preferred against the judgment and order dated 11.12.2014 delivered by the learned Single Judge in writ petition bearing W.P (Civil) No.5945 of 2012, whereby the petition preferred by the respondent nos.06 & 07 was disposed of and the respondent nos.06 & 07 (original petitioners) were relegated to approach the revisional authority, hence, the original respondent no.06 has preferred this Letters Patent Appeal.
(2.) It appears in this matter that the original petitioners had preferred an application before the Circle Officer for mutation entries in their favour. On the basis of this application, it appears that three units were allowed to the petitioners under the Urban Land Ceiling Act. This application was never decided by the Circle Officer.
(3.) The present applicant, who is also original claimant in the land in question, had directly approached the appellate authority for mutation. This applicant instead of going before the Circle Officer, had approached the Land Reforms Deputy Collector, Rajmahal.;