RAM SINGAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present writ application has been filed for quashing the order contained in B.L.T. Case No. 648 of 2013 dtd. 24/6/2014 passed by the Chairman Bihar Land Tribunal, Patna.

(3.) Learned counsel for the petitioner submits that the dispute is relating to Revisional Survey Plot No. 274 for 1 decimal and Revisional Survey Plot No. 271 for 4 decimal situated in mauza Baghelpur Revenue P.S. No. 558 Anchal, Deshri District- Vaishali.