ONKAR NATH CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS writ petition is directed against the order 17 -3 -1999 (Annexure -1), passed by the learned Land Reforms Deputy Collector, Sadar, Darbhanga in Bataidari Case No. 8/90 -91 (Ram Autar Singh V/s. Soti Lal Singh), whereby the proceedings under Sec. 48 -E of the Bihar Tenancy Act, 1885 (hereinafter referred to as the Act), was decided against the present petitioner, who is one of the landlords, respondent No. 4 is the Bataidar, and respondent No. 5 is the purchaser.

(3.) LEARNED Counsel for respondent No. 4 has raised the preliminary objection to the effect that the petitioner has approached this Court without exhausting the statutory remedy of appeal provided under Sec. 48. -F of the Act.