MANOHAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) In the writ proceeding, no counter- affidavit had been filed on behalf of the State.

(3.) The challenge of the appellant in the writ petition was also that while the Additional Collector by his order dated 13.04.1996 had declared 18.57 acres of land as surplus, the final notification shows 20.56 acres of surplus land. The classification of land was in Class-V.