AWDESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) All these four cases have come back on remand to this Court pursuant to order dated 27.7.2009 passed in L.P.A. No. 740 of 2009 heard analogous with L.P.A. No. 873 of 2009, L.P.A. No. 869 of 2009 and L.P.A. No. 882 of 2009, for considering the challenge to policy decision dated 15.4.1999 of Department of Revenue and Land Reforms, Government of Bihar, as contained in Annexure-6 to C.W.J.C. No. 8829 of 2002. The aforesaid policy decision is also annexed in other writ applications as well.

(3.) This Court earlier dismissed the writ applications with an observation that proper remedy for ventilating any issue out of Khas Mahal property enforcing any terms of lease can be gone into in more effective manner in a civil suit before the competent civil court.