HARE KRISHNA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioners and learned counsel appearing on behalf of the State.

(2.) Petitioners are aggrieved by the order dtd. 17/1/2015 passed by the Collector, Supaul in Miscellaneous Ceiling Case No. 40 of 2001 as contained in Annexure-6 and also the order of the Bihar Land Tribunal, Patna dtd. 13/7/2017 as contained in Annexure-2.

(3.) The Collector was helpless as he has to comply with the direction of this Court dtd. 16/3/1999 issued in CWJC No.1581 of 1989 (Annexure-4). The Hon'ble Court, on consideration of the materials on record, came to a finding that the action of the Collector in not cancelling the provisional Purcha issued in favour of the purcha-holder is illegal and arbitrary and the writ application was allowed in favour of the writ petitioners. The relevant part of the order dated 16th of March, 1999 is quoted hereinbelow:-