SHAMBHU KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ganesh Prasad Singh, Sr. Advocate appearing for the petitioners.

(2.) THIS writ petition arises from a proceeding with regard to the grant of permission for sale of a piece of land belonging to a Math by the Consolidation authorities.

(3.) ON hearing Mr. Singh and on going through the materials on record, I am satisfied that the Director took the correct view. In the absence of any provision in the Act, any petition for review was not maintainable and he rightly rejected the review petition.