KUMAR RAJENDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and S.C.2 (Ceiling) for the State.

(2.) Petitioners are the heirs and legal representatives of Mostt. Deorati Kuer, as petitioner nos. 1 to 3 are the sons of Sri Prasidh Narain Singh, who was married to Smt. Kapoor Devi, daughter of Mosmat Deorati Kuer. Petitioner no.4, Smt. Sunaina Devi is the second daughter of Mosmat Deorati Kuer. Petitioner nos. 5 and 6 are the sons of Induradeo Singh, who was married to Nagina Devi, the predeceased daughter of Mosmat Deorati Kuer. Petitioner nos. 7 to 9 are the sons of Shyam Sundar Singh, who was married to Panna Devi, the fourth daughter of Mosmat Deorati Kuer.

(3.) Petitioners have filed the present writ application praying, inter alia, to set aside the order dated 22.9.1997, passed by the Additional Member, Board of Revenue in Revision Case No. 53 of 1996, affirming the order dated 21.5.1996, passed by the Collector, Gaya in Ceiling Appeal No. 3 of 1996 -97 whereunder the lands allowed in the unit of Mosmat Deorati Kuer after her death has been declared surplus as her only son Sidheshwar Singh is possessed of lands of his unit and the daughters of Mosmat Deorati Kuer including her grandsons, the petitioners have not chosen to file any objection.