LAWS(PAT)-2022-12-60

RAM SUMIRAN SINGH Vs. STATE OF BIHAR

Decided On December 06, 2022
Ram Sumiran Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. S.S. Dwivedi, the learned Senior Advocate for the appellants and Mr. Vikash Kumar Sharma, the learned Advocate for the private respondent Nos. 6 to 10. The State is represented by Mr. Asif Kalim.

(2.) Mr. Ram Sumiran Singh, who is one of the appellants, is also present in person.

(3.) The appellants had approached the learned Single Judge for quashing of an order/direction dtd. 24/3/2022 in connection with Land Dispute Resolution Case No. 02/2021- 2022 (Manish Kumar Vs. Ram Lochan Singh), advising the parties not to create any disturbance over the land which was delivered to the respondents and that any objection of the appellants could be registered before a competent authority.