(1.) THE State of Bihar has filed a Letters Patent Appeal on a decision in Civil Writ Jurisdiction Case being C.W.J.C. No. 3326/96 (Vishwanath Mahto and others V/s. The State of Bihar and others). The decision is of a learned single Judge dated 2nd March, 1998, on which he has declared certain orders and notices in the writ petition as unconstitutional and ultra vires of Articles 14 and 15(1) of the Constitution of India and thereafter has directed that the cases of the petitioner Vishwanath Mahto along with 35 others be reconsidered by the State.
(2.) THE issue relates in the allotment of 'Chat ' lands to the landless. The Chat lands are those which run aside irrigation projects. Originally, by a Government order dated 6th December, 1971, such lands could be allotted to
(3.) THE matter has been heard prior to today. Today an adjournment is being sought for by the learned Advocate - General, with a submission that the Government will bring in new policy.