AMARENDRA PASWAN, Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the Bihar Bhoodan Yagna Committee (hereinafter referred to as the 'Bhoodan Committee'). A counter affidavit has also been filed on its behalf.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) Basically, the grievance of the petitioners is that taking the garb of parcha issued by the Bhoodan Committee, the authorities are trying to dispossess the petitioners from the land which has been purchased by them.