SHAKTIDHAR PRASAD RASTOGI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner has challenged the validity of the order dated 1.10.1997 passed by L.R.D.C., Balia in Commercial Rent Case No. 14/1997 -98 in exercise of power under Sub -section (4) of Section 23 of the Bihar Tenancy Act.

(2.) LEARNED counsel for the petitioner as well as learned counsel for the State submit that the validity of Sub -section (4) of Section 23 of the Act has been challenged in C.W.J.C. No. 5411/95 which is pending disposal by a Division Bench of this Court. It is submitted that several such writ petitions have been filed in which this Court has granted interim order of stay till the disposal of the Division Bench matter. One of the orders has been referred by the learned counsel for the petitioner is in the case of Lal Babu Yadav vs. State of Bihar & ore., reported in 1998 (2) PLJR 243.

(3.) THE writ petition is, accordingly, disposed of.