SATYA NARAYAN SINGH Vs. CHANDRA MOHAN YADAV

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench on 21st of August, 2013 whereby, the writ application was dismissed for the reason that the earlier writ application bearing C.W.J.C. No.5508 of 1986 stood dismissed by the order dated 22nd August, 1997.

(3.) Learned Single Judge has found that challenge in the earlier writ application is to an order dated 9th of August, 1978 passed by the Deputy Collector, Land Reforms (D.C.L.R.), an order dated 29th of March, 1984 passed by the Additional Collector, Saharsa and the order dated 25th February, 1986 passed by the Commissioner. Such orders were challenged in C.W.J.C. No. C.W.J.C. No.5508 of 1986 which was dismissed on 22nd of August, 1997, when the following order was passed: