LAWS(PAT)-2001-7-99

BAIJ NATH PRASAD Vs. STATE OF BIHAR

Decided On July 27, 2001
BAIJ NATH PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) 15. Radha Mohan Prasad, J.

(2.) IN this writ petition, the dispute relates to recording of name in the register of municipal survey record with respect to khata no. 168, Khesra no. 396, area 27 decimals in Ward No. 8 of Nawada Municipality, Nawada.