LAXMAN BHAGAT Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Leave granted. Counsel heard.

(2.) We find that in this case the Collector has rejected the petition of the appellant for revision of the order declaring the land surplus, though it had been passed without giving any opportunity to the appellant to be heard. The High Court dismissed the writ petition in limine.

(3.) In these circumstances, we set aside the High Courts order and the said order of the Collector rejecting the application for revision. The case is remanded back to the Collector for considering the case of the appellant on merits and in accordance with law.