BASUDEV SAW Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the respondent-State and learned counsel for the respondent no.5.

(2.) The petitioners have filed the instant application for the following relief(s):

(3.) It is submitted by learned counsel appearing for the petitioners that the instant application arises out of an order dtd. 20/5/2022 passed in Resolution Case no.17/2021-22 by the Deputy Collector Land Reforms, Dehri, Rohtas.