BECHAN CHAMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application was filed on 21-12-1989, By an order dated 24-8-1991 notices were issued to the respondents 6 to 8 to show cause as to why this application may not be admitted and, if possible, disposed of at the stage of admission itself.

(2.) From the office notes it appears that respondents 6 to 8 have refused to take notice, as reported to by the process server, and that service on them Is valid. Accordingly we proceed to dispose of this case on its merit at the admission stage itself.

(3.) The prayer of 57 petttionrs is to quash the order dated 17th March 1989 passed by the Additionai Collector Ceiling, Rohtas at Sasaram (respondent No. 3) in Land Ceiling Case No. 108/1976-77 as contained in Annexure-4, as well as the final publication of the draft statement under Section 11 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Laud) Act, 1961 (hereinafter referred to as the 'Act', as contained in Annexure-5, as also the notification under Section 15 (1) of the Act dated the 25th July 1989, as contained in Annexure-6, by which the lands of the petitioners were treated as surplus.