RAMJEE MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application, the petitioner has prayed for quashing of an order dated 4-10-1980 passed by the respondent No. 4 and as contained in Annexure-7 to the writ application and the notification dated 12-4-1983 and as contained in Annexure-10 to the writ application whereby and whereunder the said authorities rejected the objections filed by the petitioners in exercise of their power conferred upon them under Section 10 (3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, (hereinafter referred to as the Act) and 1 acre of land was declared surplus by a notification issued under Section 15 (1) thereof.

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

(3.) The petitionerr are twin sons of one Sateshwar Mishra. The said Sateshwar Mishra was a land holder and he filed a return under the provisions of the said Act.