MAHABIR DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners, the State and the counsel for private respondents.

(2.) PETITIONERS are aggrieved by the order dated 1.3.1996 passed by the Collector, Purnea in Misc. Ceiling Case No. 10 of 1991 -92/41 of 1991 -92, Annexure -6, whereunder lands of khata No. 109 of mauja Bhangaha Tola and khata No. 1074 of mauja Rupauli has been excluded from Land Ceiling Case No. 1570 of 1973 -74, 406 of 1981 -82 as the raiyat of those lands were not the land holders against whom the aforesaid land ceiling case was initiated.

(3.) COUNSEL for private respondent i.e Bhagwat Choudhary with reference to the order dated 18.3.1993 passed in Misc. Ceiling Case No. 41 of 1991 -92 contained in Annexure -E submitted that steps were taken to serve notice through the Circle Officer, Parwatta as would appear from the contents of letter No. 1362 dated 23.6.1993 and letter No. 667 dated 26.8.1993, Annexures -F and G.