KRITYANAND PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State. None has appeared on behalf of the Respondent No. 5 though a vakalatnama had already been filed on his behalf.

(2.) THE petitioners are aggrieved by the order dated 25.9.2002 passed by the Commissioner, Bhagalpur Division, Bhagalpur in Misc. Case No. 2/2002-2003, whereby he has appointed the Circle Officer, Shahkund as Receiver of the land in dispute till the disposal of the aforesaid case.

(3.) AT the time of hearing of this case, the petitioners have raised only a short question of law with regard to the maintainability of the Miscellaneous Case itself before the Commissioner, Bhagalpur Division, Respondent No. 2.