LAXMAN DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) This letters patent appeal has been field against the judgment of the learned Single Judge in C.W.J.C. No. 5307 of 2010, dated 1.4.2010, by which learned Single Judge dismissed the writ petition.

(2.) Learned counsel for the Appellant submitted that the reason for which the part of the settled land has been withdrawn by the Government is not correct.

(3.) The land was settled in favour of the Petitioner as per Khas Mahal Manual, vide settlement case No. 28/88-89. The settlement is by way of Parcha, which is issued under the notification referred hereinabove. Section 21 of the General Clauses Act empowers the State Government to include power to add, to amend, vary or rescind notifications, orders, Rules or bye-laws issued earlier. Therefore, the order issued does not suffer from any illegality. The appeal is devoid of merit.