BALMIKIBHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 11/5/1992 passed by the Additional Member Board of Revenue (Respondent No. 2) in Ceiling Revision No. 4-A/92 and the order dated 28/1/1992 passed by the Collector, Begusarai (Respondent No. 3) in Ceiling Appeal No. 55/89 as contained in Annexures-5 and 4 respectively as also a direction upon the respondents to restore the petitioner's possession over the lands in question from which he had been dispossessed on 7/2/1992 by the Sub-Divisional Officer.

(2.) The petitioner is said to be the bataidar of A. P. S. Trust, Naokothi, Begusarai in respect of Plot Nos. 456, 457 and 458 appertaining to kbata Nos. 292 and 372 measuring an area of 1 Bigha 18 Kathas.

(3.) The aforementioned A P. S. trust allegedly surrendered an area of 1327 acres of land to the State of Bihar in term of the provisions contained in Section 15-A of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as the said Act) in respect whereof a notification dated 20th June, 1976 was issued in the official Gazette. On 8/7/1976 i.e. within the period prescribed under Rule 25 of the Bihar Land Ceiling Rules 1963 the petitioner filed an application under Section 22(1) of the Act in the prescribed form The said application was rejected along with 79 other similar cases.