(1.) Heard Mr. Shambhu Sharan Singh in person and Mr. Vishwa Bibhuti Kumar Singh, learned counsel for the State.
(2.) The petitioner has filed the instant application for issuance of a direction upon the respondents to initiate and carry out the process of modernization/revision of the Record of Right/Khatiyan as well as land revenue record in all the districts of Bihar for updating the records of rights.
(3.) The contention of the petitioner is that the Khatiyan in the State was prepared under the Bengal Tenancy Act, 1885 known as cadastral survey, Khatiyan. After 50 years of preparation of cadastral survey Khatiyan, once again survey was held, which is commonly known as the 'revisional survey'. The purpose of revisional survey was to update the entries of cadastral survey. The revisional survey was undertaken in the year 1935. Thereafter, till date no survey has been undertaken by the State.