KRISHNA KUMAR SINGH ARYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed against the order dtd. 22/1/2019 passed by a learned Single Judge of this Court in C.W.J.C. No. 1305 of 2019 titled as Krishna Kumar Singh Arya @ Heera Lal Yadav Vs. The State of Bihar and Others.

(2.) Having heard learned counsel for the parties as also having gone through the records of this case, we find no infirmity with the impugned order dtd. 22/1/2019 passed in C.W.J.C. No. 1305 of 2019 titled as Krishna Kumar Singh Arya @ Heera Lal Yadav Vs. The State of Bihar and Others.

(3.) It is a settled proposition of law that mere mutation does not confer any right or title.