STATE OF BIHAR Vs. DULHILI SHANTI DEVI

JUDGEMENT

(1.) This appeal is against an order of the Patna High Court directing the issue of a writ of certiorari on the application of the respondent under Art. 223 of the Constitution, that though she as the raiyat in possession of the plots mentioned in the application had the right to hold Mela thereupon the Revenue authorities wore proposing to settle the right to collect tolls from the Mela and her objections had been rejected. Admittedly the ex-proprietor of the estates in which these lands lay was her husband, and while she claimed that there was a bona fide settlement of these lands with her in raiyati by her husband the Revenue authorities disregarded the settlement and proceeded on the basis that these lands were the Bakasht lands of the proprietor himself. The High Court did not find it necessary to consider the question whether the settlement was merely a paper transaction or a real settlement with the petitioners. It was of opinion that even assuming that the lands were Bakasht of the proprietor the State Government had no right to hold Melas thereupon. In that view the High Court directed the issue of a writ in the nature of certiorari quashing the orders of the Revenue officers.

(2.) Against this decision the State of Bihar and its officers have filed the present appeal after obtaining special leave.

(3.) In 1959 after the special leave was obtained the Bihar Legislature amended the Bihar Land Reforms Act and as we have decided in State of Bihar vs. Rameshwar Pratap Narain Singh, C. A. Nos. 27/60, 574 /60, 351/59, 92/60, 285/60 and Writ Petns. Nos. 20 and 106/60, in which judgment has been pronounced this day the consequence of the amendment is that the State had and the proprietor had not with effect from the date from the vesting of the "estates" in the State, the right to hold Mela on the bakasht lands of the proprietor.