JOYDEEP BANERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to AAG 12 for the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner claims to be the son of Samir Kumar Banerjee, who in turn, claims to be the heir of Amarendra Kumar Banerjee with regard to a piece of land recorded in his name in the revenue records and the authorities calling upon Amarendra Kumar Banerjee and Samir Kumar Banerjee to submit succession certificate with regard to their claim.