RAMESHWAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against the order dated 11.9.2000 passed by the Division Bench of the High Court of Judicature at Patna in L.P.A. No.1088 of 1999 by which the LPA was disposed of in the following manner:

(2.) We have carefully examined the orders of the Division Bench as well as of the learned Single Judge of the High Court, and after hearing the learned counsel for the parties, we are of the view that no interference is required in the said order of the Division Bench of the High Court excepting that we direct that the Collector shall issue notice and give proper opportunity to place before him the stand of the appellants, which shall be considered by him on merits before passing any final order cancelling the parcha. The Collector shall decide the same within three months from the date of supply of this order to him. With this observation, the appeal is disposed of with no order as to costs.