RAM LAGAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PRIVATE respondents have appeared and with their consent this writ petition is being disposed of at the stage of admission itself.

(3.) AFTER considering the facts, the Subdivisional Officer passed order. The private respondents being aggrieved by the aforesaid, filed an appeal before the Additional Collector and, as submitted by the petitioner, without referring to the court records and other materials, the Additional Collector allowed the appeal of the private respondents and set aside the order of the Subdivisional Officer. It is this order of the Additional Collector that has been challenged before this Court.