MONE LAL GOSWAMI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Mr. Dinu Kumar, S.C. (Ceiling) (or the respondents.

(2.) BY this writ application the petitioner -purchaser has questioned the notification issued under section 15(1) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961. It appears that final publication under section 15(1) of the Act was made on 19.11.93. However, it was submitted that petitioner had no knowledge about the final publication and they are entitled to get back the lands purchased by them.

(3.) WITH this direction/observation, this application is disposed of.