RAJEEV RANJAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The writ petition under Article 226 of the Constitution of India has been filed for quashing the letter bearing memo no. 1161 dtd. 25/6/2001 (Annexure-4) issued by the Collector, Patna (respondent no. 3) whereby and whereunder the lease deed of the petitioners have been cancelled and has resumed the land in question including residential house and structures standing thereupon belonging to the petitioners; further directed to the petitioners to handover possession of the same to the Anchal Adhikari, Patna, Sadar (respondent no. 5) within one week of receipt of the letter.

(3.) The Collector having not found reply to the show cause satisfactory and recommended cancellation of the lease agreement.