ASMA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners have filed this application praying therein that Misc. Land Ceiling Case No. 25 of 2007 filed by them under Section 45B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as the Act) may be disposed of by respondent no. 2, the Hon'ble Minister, Department of Revenue and Land Reforms, Government of Bihar.

(2.) The lands in question are situated at Village-Banki, Thana No. 293/2, Police Station, Rupouli within Purnea district Purnea wherein Khata No. 345, Plot No. 1297 (Part) measuring 1 acre, Plot No. 1294 area 0.34 acres and plot no. 1299 measuring 1.1.4 acres.

(3.) The short facts are that a ceiling proceeding was started against Smt. Uma Devi, respondent no. 6. The case of the petitioners is that in the ceiling proceeding, the petitioners were not noticed. The lands of respondents 7. to 9 i.e. Hari Ballabh Narayan Sinha, Braj Ballabh Narayan Sinha and Raj Ballabh Narayan Singh were clubbed with the lands of respondent no. 6. The petitioners are the decree holders and they have acquired title vis-a-vis the aforesaid three persons, i.e. respondents 7 to 9. Naturally, respondents 7 to 9 were not interested in pursuing the matter. The result is that the petitioners claim that the authorities have issued purchas and now there is eminent danger that the authority i.e. the Collector will dispossess the petitioners from the lands in question.