RAJESHWAR KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners pray to quash an order dated 5-9-1988 passed by the Collector, Katihar (respondent No. 2) transferring the records of Land Ceiling Case No. 90 of 1973-74 State v. Jagdish Kumar Singh to the Additional Collector, Land Ceiling, Katihar (Respondent No. 3) for its re-hearing as contained in annexure-3 to the writ petition.

(2.) PERUSAL of an earlies order dated 4-8-1988 shows that the aforementioned order was passed on the basis of a note dated 4-8-1988 submitted to the Collector by Respondent No. 3 that the Additional Collector, Katihar has passed orders under Section 10 (3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act (hereinafter to be referred to as the Act) on 26-10-1987 and had sent the records for publication under Section 11-A of the Act and during scrutiny of records several blunders stated therein were found and thus the order dated 26-10-1987 be anulled and an order can be passed directing the Deputy Collector, Land Reforms to re-hear after the stage of draft publication.

(3.) ON 4-7-1989 the petitioners filed a supplementary affidavit which is on the record. Thereafter the matter was further heard on 7-7-1989 when the following order was passed: This application will be heard. No notice need be issued as the Respondents have been represented by the State Counsel. Pending final hearing of the application, the lands will not be distributed if not distributed earlier. Any other action taken will be subject to the final result of the application. Let the hearing of the case be expedited.