STATE OF BIHAR Vs. SIDHARTH PRATAP

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondent.

(2.) The present L.P.A. is directed against the order dtd. 21/3/2017 passed in CWJC No. 2162 of 2013 by the learned Single Judge of this Court whereby and whereunder the civil writ petition filed by the petitioner-respondent herein has been allowed and the Collector, Purnea was directed to execute lease deed in favour of the writ petitioner in accordance with the rules within three months from the date of receipt/production of a copy of that order and furthermore, Memo No.2152 dtd. 15/10/2016 issued by the Additional Collector, Purnea was quashed.

(3.) Initially, in the writ petition, the petitioner-respondent herein had claimed the following reliefs :