(1.) This petition under Article 226 of the Constitution arises from the order dated 13th March 1992 made by the Additional Collector, Patna in respect of settlement of certain parcels of land and rent fixation made by the Circle Officer in Rent Fixation Case No. 8/66-67 in favour of the writ Petitioners.
(2.) According to the writ Petitioners, the disputed parcels of land were settled in favour of their ancestors more than 60 years ago. The Block Development Officer after approval by the Sub Divisional Officer made the refixation of rent in Rent Fixation Case No. 8/66-67. The said order has now been cancelled by the Additional Collector without the knowledge of the writ Petitioners without giving an opportunity to show case or of hearing.
(3.) The impugned order dated 13th March 1992 made by the Additional Collector suggests that the disputed parcels of lands were uncultivated land of the State Government and that the said lands were required for allotment to the landless persons.