JAI MANGAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) PURSUANT to this Courts order, dated 20.12.2002 the Secretary, Department of Revenue and Land Reforms, Government of Bihar, the Collector and the Addl. Collector, West Champaran, Bettiah are present. The Collector is represented by Mr. Ram Balak Mahto, Senior Advocate.

(2.) AT the out set, the Secretary, Department of Revenue and Land Reforms, Government of Bihar expressed deep regrets over the actions of the Collector, West Champaran in the case of the petitioner and in several other land ceiling proceedings in that district. The Secretary assured the court that he in consultation with the Board of Revenue will examine each matter pointed out to him by the court and shall take remedial measures. He also gave assurance that he would see to it that the Collector did not act in such arbitrary and high handed manner and in future such cases would not come to this Court.

(3.) ON this aspect of the matter, this Court would not like to make any observation in this proceeding.