HEERA DEVI Vs. STATE OF BIHARQ

JUDGEMENT

(1.) THIS writ application has been filed challenging the order dated 30.03.1991 passed by the Additional member, Board of Revenue, Bihar, Patna in Ceiling Revision Case No. 229 of 1989 and part of the order dated 29.04.1989 passed by the Collector, Bhojpur in Ceiling Appeal Nos. 08 and 10 of 1988. THIS matter relates to grant of units in favour of the two daughters of Ram Kumar Dubey, namely, Rajniti Devi and Heera Devi, who were gifted 9.58 acres and 5.56 acres of land by their father on 29.07.1970 and 04.07.1969 respectively.

(2.) THE claim of the aforesaid two daughters was initially rejected by the Sub Divisional Magistrate on 17.06.1976. THE Additional Collector remanded the matter back to the Sub Divisional Officer to investigate the claim of the aforesaid two ladies by order dated 22.10.1976. THE Circle Officer conducted an enquiry and submitted his report on 04.02.1977. THE Sub Divisional Officer affirmed his earlier order concluding that the petitioner Heera Devi is not entitled to an additional unit. THE appeal and the revision were likewise dismissed. THE land holder, his wife, Heera Devi and Rajniti Devi filed CWJC No. 1389 of 1979. THE Court rejected the claim of his wife for grant of an extra unit but has considered the case of the two daughters of Ram Kumar Dubey.