PRITHVI NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the State.

(2.) Petitioners are the purchaser of 4 acre 77 decimals of land bearing Plot No. 463 appertaining to Khata No. 405 P.S. No. 156 in Village Bhojpur Kadim vide two sale deeds dated 12.7.1994 and 3rd sale deed dated 5.7.1995 executed by Kashi Nath Pathak and Sashi Nath Pathak who had purchased the lands in-question from a trust known as Chhoti Sangat vide sale deed dated 24.5.1967.

(3.) This writ application has been filed questioning the correctness and legality of the notification published under Section 15(1) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act (hereinafter referred to as the Act), whereunder the lands in-question have been acquired in the light of the orders of this Court dated 1st November, 1977 passed in C.W.J.C. No. 804 of 1977, Annexure-6.