RAN VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bindhyachal Singh, learned Counsel for the Appellant and Mr. Hemendra Prasad Singh, learned Counsel for the Respondent-writ Petitioners.

(2.) This appeal arises out of judgment and order dated 28.7.2009 in C.W.J.C. No. 48 of 2003*, whereby and where under, the learned Single Judge has set aside the impugned order passed by the Additional Member, Board of Revenue, in pre-emption case No. 144 of 2001.

(3.) The facts, which are not in dispute and would be sufficient to dispose of this writ application, lie in a very narrow compass.