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Judgment
This Court has nothing more to add to the very precise
adjudication which has been made by the learned Single Judge, who
has traced the entire history of the litigation between the parties in his
order dated 22.7.2015, which is under challenge in the present appeal
before the Division Bench. The Court cannot put it better than what
the learned Single Judge had to say in the conclusion, which is as
follows :
"As has also been observed in the earlier round of litigation that the petitioners are merely trying to prolong the litigation, it would not detain this Court
to hold that the writ petitioners have abused the process of the Court and have wasted precious time by indulging in frivolous litigation."
A cost of Rs.50,000/- was awarded by the learned
Single Judge in the above background but this has not deterred the
appellants from abusing the process of Court because some more
developments have taken place.
The Court is of the opinion that the appellants feel that
they can play around with Courts of law according to their
convenience and the forum of justice is available for misuse because
they have the resources and money to play around in litigation which
has reached some kind of finality in earlier rounds, which too has
been noticed in detail by the learned Single Judge in following words
in paragraph 1:
"The petitioners questioned the order dated 20.3.2012 passed by the Deputy Collector Land Reforms, Patna Sadar in Land Dispute Resolution Case No.93 of 2011-12 before the Commissioner, the Bihar Land Tribunal and finally in CWJC No.18093 of 2013, which was dismissed by the learned Single Judge vide judgment and order passed on 19.9.2013 and affirmed by the Division Bench in L.P.A. No.1289 of 2013. The contest having reached a finality it is sought to be reopened in the backdrop of the order dated 5.12.2013 passed in the writ petition preferred by the two brothers of the writ petitioner no.1 herein bearing CWJC No.16583 of 2013. Even when the writ court while considering the matter in CWJC No.16583 of 2013 had clarified the position that the order impugned dated 20.3.2012 passed by DCLR in Land Dispute Resolution Case No.93 of 2011-12 was set aside only to the extent of the said writ petitioners and remitted the matter back for reconsideration by the original authority only for addition of the brothers in the contest and opportunity of hearing to them and whereafter the order impugned has been passed but this order so passed on remand is being interpreted as a fresh cause of action by the present petitioners. Its absolute absurdity that the petitioners who have lost their contest up to the Division Bench are trying to reopen concluded proceedings relying on the order passed in the case of their brothers."
A message must go that valuable judicial time cannot be
misused by such persevering litigants, therefore, this Court also
thinks that a cost of Rs.50,000/- should be imposed upon the
appellants, which must be paid to the Patna High Court Legal
Services Committee within a period of six weeks from today. If the
said amount is not paid, the Court will consider taking appropriate
steps for recovery of the said amount from the appellants. Appeal is dismissed.