NUNU SAHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the respondent-State and learned Senior counsel appearing for the intervenors.

(2.) The petitioners have filed the instant application for the following relief(s):-

(3.) The subject matter of the instant writ application is 61 decimal of land appertaining to old Khata no.531, new Khata no.1858, old Khesra no.4288, new Khesra no. 5159, Thana no.267 in Mouza-Neuri, under Police Station Biraul, in the District of Darbhanga.