PRATIMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the private respondents and the State.

(2.) Having given a detailed hearing to the submissions made on behalf of the appellant, who is assailing the order dated 04.07.2014 in this Letters Patent Appeal of the learned Single Judge, we come to the conclusion that the reason which has been assigned by the learned Single Judge in allowing the writ application in favour of the private respondents are both legal and valid.

(3.) This Court is flooded with the instances where the forum of D.C.L.R. is being misused by certain vested interest and the learned D.C.L.R. is more than willing to oblige for reasons which are quite obvious. Such disputes do not come within the domain of the learned D.C.L.R. and this is what the learned Single Judge has held keeping mind the ambit of the Bihar Land Dispute Resolution Act, 2009, especially Section 4.