CHANDRA KALA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is aggrieved by the orders passed by the respondent-authorities in a land ceiling (surplus) case instituted and concluded against respondent No.5, Kamla Prasad Mishra, under the provisions of Bihar Land Reforms ( Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as ?the Land Ceiling Act?), whereby the land holder(respondent no.5) has been held to be entitled to be allotted to only one ceiling unit and, accordingly, he has been allowed to retain 30 acres of class-IV lands, and the remaining 42.69 acres of lands including the lands claimed by the present petitioner have been declared surplus.

(2.) No one appeared on behalf of the writ petitioner to press this writ petition. However, we have heard learned Standing Counsel No.2 (ceiling) appearing for the official respondents, as also learned counsel appearing on behalf of intervenors ?respondents No. 7 to 11 and have perused the materials available on record. The writ petition was admitted by order dated 4.4.1997, for being heard by a Division Bench. Thus, the matter has come up for our consideration and its final disposal.

(3.) A brief facts are essential to be noticed for disposal of the present writ petition.