AHMADULAH ZAFAR HASAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Aggrieved by judgment and order dtd. 18/4/2019 passed by learned Single Judge of this Hon'ble Court passed in C.W.J.C. No. 12417 of 2018 dismissing the writ petition in order to avail alternative remedy present L.P.A. has been filed by appellant/petitioner.

(3.) Appellant had filed writ petition for direction to the respondent authorities particularly Collector cum District Magistrate to comply the order dtd. 7/12/1987 passed by the Charge Officer (Settlement), Muzaffarpur passed in Misc. Case No. 22 of 1987.