KAMAL SINGH Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard counsel for the appellant and counsel for the State.

(2.) The submission of the learned counsel while assailing the order dated 20.10.2016 passed by the learned single Judge, who has dismissed the writ application but granted liberty to the petitioner to approach the prescribed appellate authority for grant of appropriate relief to him needs to be interfered.

(3.) Misc. Case No.4 of 2010-2011 and Misc. Case No.5 of 2010 11 was decided by the D.C.L.R., Bikramganj, Rohtas, against the interest of the petitioner-appellant. Appellant's case is Misc. Case No.5 of 2010-11. This decision of the D.C.L.R. has been passed on the basis of an order of remand passed in C.W.J.C. No. 8495 of 1990 and C.W.J.C. No. 10620 of 1997 (which related to the present appellant). The basic reason for remand order passed by the learned single Judge was that proper notice and opportunity was not given to the parties.