USHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioners are the owners of the land, Khata No. 44 Khasra No. 45 admeasuring 3 decimals, situated at Dhawni P.S. Rajoun, District-Banka and the other parcels of land described in paragraph 5 of the writ petition.

(2.) The Petitioners are running an eatery on the aforesaid piece of land admeasuring 3 decimals. Indisputably, the Petitioners have converted agricultural land to commercial use.

(3.) In Misc. Case No. 4 of 1994-95 initiated by the revenue authorities, a rent was sought to be recovered from the Petitioners for commercial use. It is the said action of the revenue authorities which has triggered the present writ petition.