DHIRENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.N. Shahi, learned Senior Counsel for the petitioners assisted by Mr. Sumeet Kumar Singh, Advocate and learned counsel appearing on behalf of the State.

(2.) This case has been preferred by the present petitioner challenging the order dtd. 30/1/2018 passed by the Public Officer, District Public Grievances Redressal Forum, Munger, by which cancellation of Jamabandi existing in the name of the present petitioner has been ordered with regard to Mauza-Binda Diyara, Tola-Mirza Bahiyar, Thana No. 386, Tauzi No. 1351, Khata No. 519.

(3.) The said application has been challenged stating that the entire cancellation has been done in a summary proceeding based on the directions passed by the Commissioner, Munger Division, Munger in BLDR Appeal No. 165 of 2012 dtd. 30/10/2013.