RAM SINGHASAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Arun Prasad Ambastha, learned counsel for the appellant, and Mr. K.N. Choubey, learned senior counsel for the contesting respondents.

(2.) DELAY in filing this appeal is condoned.

(3.) ACCORDING to the case of the appellant, a piece of land measuring 2.61 acres was settled to him, as he was an ex -army personnel, by virtue of settlement dated 22.10.1981 by the order of the Collector of the District and he, accordingly, came in possession of the same. The contesting respondents, however, came to this Court in C.W.J.C. No. 2862 of 2000 challenging the order passed by the consolidation authorities, as contained in annexure 4 dated 28.1.2000 and the writ application aforesaid was disposed of giving rise to the impugned order.