SURENDRA PRASAD MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition the grievance of the petitioners is that although they have raised objection but the District Co-operative Officer-cum-Certificate Officer, Katihar in Case No. 315/1994-95 has auctioned vide order dated 9.3.1996 the lands mortgaged in lieu of loan although a part of the land belonged to the petitioners.

(2.) THE brief facts are as follows :

(3.) THUS, on consideration of all points as mentioned above the writ petition is hereby allowed and all orders passed after 12.1.1996 in the certificate proceeding in Certificate Case No. 315/94-95 are hereby quashed and the Certificate Officer shall proceed afresh in the matter by giving proper notice to all parties in the light of the observations made above.