KOUSHAL KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Ceiling Case Nos. 24, 25 and 26 of 1973-74 have a chequered history and have been bouncing up and down from the Court of the Sub-Divisional Officer, the Collector and the Additional Member, Board of Revenue, not to forget the High Court, which has set aside various orders of the Sub-Divisional Officer or the Collector.

(3.) The present order, which is under challenge, is of the Additional Member, Board of revenue passed on 8.1.2004 in Case No. 182 of 2002.