BISHESHWAR SAHNI S/O LATE JUDAGI SAHNI R/O MOHALLA Vs. THE STATE OF BIHAR THROUGH COLLECTOR, MUZAFFARPUR, DISTT.

JUDGEMENT

(1.) Respondent of Title Appeal No. 6 of 2010 has filed the present application under Art. 227 of the Constitution of India to assail the order dated 30.06.2010 passed by the learned District Judge, Muzaffarpur. The Appellate Court condoned the delay of 5563 days in filing the appeal by the respondent State of Bihar and the appeal was admitted to hearing.

(2.) Heard Mr. S.S.Dwivedi for the petitioners and Mr. S.K. Mandal, S.C.-24 for the State.

(3.) Before I deal with the rival contentions, few relevant facts are stated as under: