TARAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Dr. Sanjay Kumar Singh, learned counsel for the petitioner states that during the pendency of this writ application the Pairvikar of the petitioner has taken away the file from him and inspite of several letters written by him to the petitioner, instructions are not being given to prosecute the writ application. Under orders dated 4.5.2010 this Court passed over the matter so as to enable the counsel for the petitioner to seek instruction in the matter but till date he has not been able to receive any instruction in the matter.

(2.) In the circumstances, the writ application is dismissed for default. The interim order dated 13.3.2000 and 9.2.2001 is vacated and the authorities are directed to distribute the surplus land, if not already distributed.