NAWAL KISHORE SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner brought a writ petition C.W.J.C. No. 16123 of 2001 : Nawal Kishore Sah V/s. The State of Bihar & Ors. [2002(2) PLJR 275].

(2.) THE issues brought in the writ petition are under the Bihar Privileged Persons Homestead Tenancy Act, 1947( Bihar Act IV of 1948).

(3.) BASICALLY , the concession which has been granted under the Act aforesaid is literally for the under privileged. The Act is in the shape of a social reform to take care of persons who were virtually 'Bhumihin '. The question arises whether the petitioner is one such person who could receive a status of privileged person so as to receive a holding under the Act. What the petitioner contended in the writ petition was not exactly the entire facts. It was not the whole truth.