AJAY KUMAR CHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been filed by the petitioner for quashing the order dtd. 15/2/2019 passed in B.L.T. Case No. 356 of 2017 by Dr. C. Ashokvardhan, Member Administrative, Bihar Land Tribunal by which he has allowed the aforesaid case and confirmed the order passed by the Circle Officer, Kotwa in Miscellaneous Case No. 1369 of 2013-14 whereby the application under sec. 48(D) of the Bihar Tenancy Act filed by the Respondents No. 5 to 9 was allowed and they were declared raiyat in respect of land bearing Khata No. 88, Khesra No. 633 having total area 1.37 Acre situated in Mauza Ratanpur, P.S. Kotwa, District East Champaran.

(2.) Mr. Vijay Shankar Srivastava has submitted that the notice which was served upon the petitioner was property served and the order has been passed by the Circle Officer after following the due process of law, and the order under Tribunal is perfectly justified.

(3.) The proceeding under Sec. 48(D) on the Bihar Tenancy Acts 1885 reads as follows:-