SIYA LAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Present application under Articles 226 and 227 of the Constitution of India has been filed seeking appropriate order/direction for quashment of the order dated 31.05.2004 ((Annexure-14) as also the order dated 08.08.2005 (Annexure-17), passed by Respondent-Collector, Darbhanga, whereby queries have been made in respect of the claim of the petitioners for creation of Jamabandi in respect of the land(s) purchased by them from the original landholder(s).

(2.) Background facts leading to the present writ application may be summarized as under:

(3.) A counter affidavit has been filed on behalf of the State. Nobody has appeared on behalf of the private respondents to contest the present writ application.