ASHOK MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The appeal arises out of order dtd. 27/2/2019 in CWJC No. 2721 of 2019 passed by the learned Single Judge by which holding that the appellant-petitioner failed to establish even, prima facie case, his claims of being a 'Bataidar' of respondent no. 5 under Sec. 48E of the Bihar Tenancy Act, 1885 (henceforth for short, 'the Act'), the writ petition was dismissed.

(3.) The facts of the case is/are as follows: