AHMAD HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The defect pointed out by the Stamp Reporter is ignored.

(2.) The learned Single Judge, while disposing of the writ petition of the appellants, has observed that the Collector would be at liberty to invoke his jurisdiction under the newly added Sub-clause (4) of Sec. 30 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961.

(3.) This completely redresses the grievance of the appellants/writ petitioners.