MOHAMMAD ISHAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner prays for quashing order dated 31.1.2004, passed by the Addl. Member, Board of Revenue in Board Case No. 42 of 2001, by which he has set aside the order dated 29.12.2000, passed by the Collector, Begusarai in Ceiling case No. 1/94 and remanded the matter for fresh consideration.

(3.) The petitioner filed a pre-emption application under Section 16(3) of the Bihar Land Ceiling (Fixation of Ceiling Area) Act, before the DCLR, Begusarai on 13.10.1982 against the vendor Siyaram Chowdhary, father of respondent nos. 2 & 2a, and vendee Md. Kalimuddin, father of respondent nos. 4 to 6, with respect to 14 kathas, 17 dhurs, 5 dhurkis of land situated in Mouza, Ninga appertaining to Khata No.49 and Khesra No. 217.