ARUN NATH SHAHDEO Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the order dated 14 -12 -1985 passed by the respondent No. 3 as contained in Annexure 6 to this writ application as also the order dated 1 -7 -1986 passed by the respondent No. 2 as contained in Annexure No. 7 to this writ application.

(2.) By reason of the aforesaid orders, the respondent Nos. 3 and 2 respectively in purported exercise of their powers conferred upon them under Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as the sake of brevity of' the Act') held that surplus vacant lands are available at the hands of the petitioners.

(3.) The fact of the matter lies in a very narrow compass and are not much in disputes.