RAJESWAR PRASAD ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal assails the order dtd. 3/1/2024 passed by the High Court of Judicature at Patna in Letters Patent Appeal No. 907 of 2023, stemming from Civil Writ Jurisdiction Case no. 7851 of 2022. The High Court thereby allowed the appeal filed by Respondent nos. 8 and 9 and set aside the order passed by Single judge dtd. 20/7/2023. Effectively the High Court has set aside the eviction order passed against Respondent Nos. 8 and 9.

(3.) Brief facts leading to this appeal are summarised as follows: