SHAMIMUL HAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned single Judge dtd. 20/6/2017 passed in C.W.J.C. No.16449 of 2010 by which the learned single Judge has disposed of the said writ petition, respondent No.11 has preferred the present Letters Patent Appeal under Clause 10 of the Letters Patent.

(2.) The facts leading to the present Letters Patent Appeal, in nutshell, are as follows:

(3.) At the time of hearing of the writ petition, the petitioner restricted the relief in terms of relief Nos.(i) and (iv) only, i.e. with respect to dispossession from the disputed lands in question.