SURYA BANSH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and learned Counsel for the respondent No. 6 and learned S.C. 12 for the State.

(2.) PETITIONERS assail the order dated 29.11.2000 in certified copy of which the date of the order (sic) has been wrongly mentioned as 29.11.2001 passed by the Joint Director, Consolidation, in Revision Case No. 364/94 and 365/94 whereby the revision applications filed by the respondent 2nd set which includes respondent No. 6 have been allowed.

(3.) FOR the reasons aforesaid the order dated 29.11.2000 passed by the Joint Director, Consolidation in Consolidation Revision No. 364/94 and 365/94 are quashed.