RAM NARAIN CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for reviewing the order dated 19.11.2010 passed by this Court in CWJC No. 12531 of 2010. In the writ application, the petitioner has challenged the order dated 27.05.2010 passed by the Land Reforms Deputy Collector, Sitamarhi Sadar in Bataidari Case No. 02 of 2009-10.

(2.) The facts, in short, are that one Ram Narain Choudhary, claiming to be the member of Sushashan Manch in the district of Sitamarhi had filed an application before the Land Reforms Deputy Collector praying therein that the petitioner may be stopped from selling the lands of the Bataidars.

(3.) The claim of the respondent no. 3 in the writ application (petitioner herein) was that a bataidari proceeding was initiated way back in the year 1974-75 and the respondents had been declared to be the bataidar of the lands in question.