BISHANDEO MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners have come up to this Court under Articles 226 and 227 of the Constitution of India praying to quash the part of the order dated 9-2-1982 as contained in Annexure-2 passed by the Collector, Samastipur in a case described and numbered as Suit No. L.C. 48/81-82 (Shri Bishundeo Mahto v. State) by which the petition filed by petitioner No. 1 under Section 45-B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, hereafter referred to as 'the Act', has been rejected.

(2.) This Writ application was filed on 5th March, 1982 and it was admitted on 17th March, 1982 directing maintenance of the status quo.

(3.) A petition filed by four persons praying therein to add them as petitioners on the ground that they are also co-sharers of the land in question has already been allowed by a separate order and they were directed to be made petitioners Nos. 2 to 5 to this Writ application.