YOGENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Present application filed under Article 226 of the Constitution of India seeks issuance of appropriate writ in the nature of certiorari or any other appropriate writ/order to quash the order dated 26.03.1992 passed by the Joint Director of Consolidation in Revision Case No. 169 of 1988 (Annexure-1) whereby the revision preferred by respondent nos. 5 and 6 was allowed and the order of the appellate court/authority dated 30.11.1987 (Annexure-9) was quashed and set aside.

(2.) Relevant facts, in brief, are as under:-

(3.) Heard Mr. Surendra Kr. Singh, learned Sr. Counsel for the petitioners and A.C. to AAG-13 for the State. Nobody appears on behalf of respondent nos.5 and 6. No counter affidavit has been filed either on behalf of the State or the private respondent nos. 5 and 6.