LAXMAN SINGH PAHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal, under clause 10 of the Letters Patent, is directed against the judgment/order dtd. 23/4/2018 passed by the learned Single Judge of this Court in W.P. (C) No.6466 of 2007 by which the writ petition has been declared to be abated.

(2.) Mr. Ajay Kumar Trivedi, learned counsel appearing for the appellants, has submitted that the issue involved in this case is with respect to the legality and propriety of the order passed by the revenue authority under the provision of Bihar Tenants Holding (Maintenance of Records) Act, 1973.

(3.) It has been submitted that since the case has been abated and, as such, the appellant is now remediless in view of the abatement of the writ petition by the learned Single Judge.