SKIBRAHIM Vs. BIBI ZULEKHA

JUDGEMENT

(1.) Both these writ applications involving common questions of fact and law were, with the consent of the parties, heard together and are being disposed of by this common judgment.

(2.) In these application the petitioners have prayed for quashing of the order dated 26-6-1976 read with order 3-8-1976 and the order dated 28-6-78 as contained in Annexure-2 to the writ application, the notification dated 6-5-78 as contained in Annexure-3 to the writ application, the order of the Deputy Collector Land Reforms dated 28-9-1980 as contained in Annexure-4, the order dated 16-2-1981 passed by the Collector, Munger as contained in Annexure-6 as also the order of the Additional Member Board of Revenue dated 24-8-1981 as contained in Annexures-7 and 8 to the writ applications.

(3.) The fact of the matter lies in a very narrow compass.