(1.) THE appellant herein filed C.W.J.C. No.8743/91, challenging an order passed by the authority under the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956. Apart from the authorities of the Government, respondent Nos.5, 6, 7 and 8, private individuals, were also impleaded. Those respondents, in turn, are said to have filed representation before the authority in their representative capacity, but not claiming any individual rights in the land in question.
(2.) THE petitioner filed I.A. No.8259/12, stating that during the pendency of the writ petition respondents 5, 6 and 8 died and that their legal representatives be brought on record. The I.A. was opposed mainly by the respondent No.7. His plea was that the application was not filed in time and the death certificate in respect of one of the deceased persons is forged one. Learned single Judge dismissed I.A. No.8259/12, and thereby the writ petition itself, through order dated 16.8. 2013.Hence, this Letters Patent Appeal.
(3.) HEARD Shri Ashok Kumar Singh, learned senior advocate the appellant, and Shri Chandra Shekhar Singh, learned counsel for the respondents.