LAKHAN LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the matters being called Counsel, who has filed this appeal did not appear. He is reported to be on strike on a call given by the "Co -ordination Committee" of the Bar Associations to boycott the Chief Justice&aposs Court. On this aspect there are orders of this court dated 18.9.2002, 30.9.2002 and 1.10.2002. In the circumstances, this court was left with no option but to consider the matter on the record on merits.

(2.) THE State Counsel Mr. S. A. Hussain, S.C. 6, states that notice has not been served on this appeal. He may notice the case as the matter cannot be passed over. A photo copy of the brief will be given by the Registrar General to the State Counsel&aposs establishment.

(3.) IT does not appear from the order that it had been passed after hearing Lakhan Lal or his counsel. This is one aspect of the matter. The next aspect is that the appeal was filed to impugn this order, in effect, making a grievance that the matter be considered on merits either by the appellate authority or by the Deputy Collector Land Reforms, but it was certified as beyond limitation. Perhaps, this was a technicality which the petitioner -appellant Lakhan Lal could hardly explain. The order is dated 10 January, 2001 but it was singed on 7 April, 2001.