MD. RABBANI MIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This interlocutory application has been filed for condonation of delay of 131 days in filing this Letters Patent Appeal.

(2.) The appellant who was the writ petitioner has challenged legality of the order dtd. 3/7/2019 passed in W.P.(C) No. 3538 of 2016.

(3.) By the said order, the writ petition which challenged issuance of communication dtd. 16/5/2016 by the Deputy Commissioner, Hazaribagh directing the Circle Officer, Keredari to initiate proceeding for cancellation of Jamabandi and to institute First Information Report against the persons involved has been dismissed.