SHAIKHSAFFIRUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioners have sought for issuance of a writ of certlorari for quashing an order dated 22-1-1991 passed in Ceiling case No 572 of 1990-91 as contained in Annexure-1 to the writ application whereby an application under Section 45B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as the said Act) was rejected.

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

(3.) The lands involved in this application have been described in paragraph 4 of the writ application which reads thus : -