SARDAR NIRANJAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The delay of seven days occurred in filing the Letters Patent Appeal is condoned. Interlocutory Application stands disposed of.

(2.) This Appeal under Clause 10 of the Letters Patent has been preferred by the writ petitioner against the judgment and order dated 27th August 2012 passed by the learned single Judge in C.W.J.C. No. 3572 of 2004.

(3.) The appellants claim that they are the heirs and legal representatives of one Sardar Malik Singh and that the said Sardar Malik Singh was a refugee in the State of Bihar from Pakistan. The said Sardar Malik Singh was, therefore, entitled to allotment of a piece of land for rehabilitation. His claim was accepted by the Settlement Officer. His claim for such allotment was pending before the concerned authority since 1973-74.