RANG BAHADUR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) MR . V.K. Bhagat, learned Standing Counsel (Ceiling) is not present. However, Mr. A.K. Singh, learned standing counsel no. 3, has appeared on behalf of the State.

(2.) HEARD learned counsel for the parties.

(3.) ADMITTED fact is that against the appellate order, the appellant filed a writ application before this Court and the same was disposed of with the observation to pursue the remedy of revision as provided under section 32 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961. Thereafter, the appellant filed a revision application, which has been dismissed on the ground of limitation.