KRISHAK SANGATHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter as a public interest litigation (PIL) has as its subject consolidation of agricultural holdings, under the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956. After the entire process of consolidation of holdings was over and carried out in villages of Boorhia Bari and Pakri, under Bhiria Gram Panchayat of Kateya Anchal, Gopalganj District and holdings (chaks) had been allotted consequent upon promulgation and preparation of scheme, this notification cancels the scheme and its finality and the allotment of allotted chaks.

(2.) For the final order on this petition let the orders dated 9-8-2002, 12-8-2002, 13-8-2002 and 2-9-2002 be recorded seriatim chronologically.

(3.) 9-8-2002. Learned Government Advocate, Mr. S. D. Yadav submits that he has been asked by the Secretary, Department of Revenue to seek one month's time to explain to the Court as to why consolidation of holdings has come to a halt. This is a ridiculous mention. Let the Secretary, Revenue Department be present in the Court on Monday as legislation regarding consolidation of holdings was a sequal to silent revolution following the abolition of Zamindari.