SARJUGIA DEVI Vs. RAJENDRA RAI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) As prayed, learned counsel for the petitioner is permitted to make necessary correction in this writ application with regard to provision of law.

(3.) Petitioner is aggrieved by the order dated 9.9.2005 passed by the Sub-Judge- I, Hajipur in Execution Case No. 2 of 1994 as contained in Annexure- 3, whereby a petition filed under Section 4(c) of the Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter to be referred to as "the Act") seeking declaration that the execution case would abate, has been rejected.