MD SIDDIQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Counsel for Private Respondent No. 14 has filed counter affidavit, which is taken on record.

(2.) Heard learned counsel for the petitioner, State and Respondent No. 14.

(3.) In the light of the statement made before this Court on 27.4.2010 counsel for the petitioner has placed on record the order of the Additional Collector dated 30.12.2009 passed in Ceiling Appeal No. 563/1996-97, whereunder the lands in-question have been excluded from the surplus land of the landholder Sachchidanand Das. The order is contained in Annexure-6 to the supplementary affidavit filed today.