SATENDRA KUMAR Vs. DIRECTOR CONSOLIDATION

JUDGEMENT

(1.) The appellant had sought quashing of the order dtd. 1/7/1997 passed by the Director, Consolidation Bihar, Patna in Revision Case No. 22 of 1995 under Sec. 35 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956.

(2.) The learned Single Judge, on finding that the aforesaid Act falls in the Schedule of Sec. 9 of the Bihar Land Tribunal Act, 2009 directed for the remittance of the case-record to the Bihar Land Tribunal.

(3.) There is no reason why such order should adversely affect the appellant or that this Court should interfere with the same.