BIRENDRA SAHU SON OF SRI RAM SAHU, RESIDENT OF VILLAGE+P.O. JAFARA, P.S. BISFI, DISTRICT Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Mr. Vishwanath Prasad Sinha, learned Senior Counsel has appeared on behalf of the petitioners in each of the writ petitions while the State is represented by the respective counsels in each of the writ petitions.

(2.) The petitioners in each of the writ petitions have questioned the order passed by the Collector, Madhubani, whereby he has dismissed the appeal preferred by the petitioners questioning the order passed by the Sub Divisional Officer, Benipatti-cum-Bataidari Magistrate, Benipatti in the set of 19 Bataidari cases which was allowed by him.

(3.) A set of 19 bataidari cases were filed by a set of person which was allowed vide order dated 08.07.2004 passed by the Sub-Divisional Officer, Benipatti cum Bataidari Magistrate and affirmed by the Collector, Madhubani vide order passed on 24.06.2005/27.06.2005 whereby all the appeals preferred by the land owners some of whom are petitioners before this Court, were rejected. Details of the bataidari cases and the appeals arising therefrom are mentioned as under: