JALPA SOREN Vs. STATE OF BIHAR

JUDGEMENT

(1.) ORDER Heard learned counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of respondent nos. 4 to 8.

(2.) BY this writ application, the petitioner has prayed for quashing order dated 17.10.1998 passed in R.A. Case No. 89 of 1996 -97, whereby and whereunder the Collector under the Bihar Tenancy Act (hereinafter to be referred to as ''Act '') has rejected the claim of the petitioner under section 48 -E of the Act.

(3.) LEARNED counsel appearing on behalf of the contesting respondents, on the other hand, submitted that the Collector under the Act having been fully satisfied that a prima facie case is not made out rejected the claim of the petitioner after seeing the documentary evidence adduced by the land holder.