BAL KRISHNA SAHAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the matter being called no one has appeared to submit on the appeal.

(2.) THE order challenged in the appeal is dated 21 August 2002 on CWJC No. 6063 of 2002 : Bal Krishna Sahay V/s. The State of Bihar and others.

(3.) THIS Court does not find any error in the order of the learned Judge. In fact, the petitioner has attempted to unsettle the settled issue. There will be a variation of price of land as time passes by. The petitioner raised a petty issue, in effect, harassing the Society. In case the petitioner is not satisfied with the land which he has been allotted and should he continue this frivolous litigation the Society is well within its right to cancel the allotment itself.