MOSTTBUTAKNAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against a part of the order dated 16-11-1984 passed by the Joint Director Consolidation as contained in Annexure-8 to the writ application.

(2.) In view of the orders proposed to. be passed, it is not necessary to State the fact of the matter in great details.

(3.) The petitioner filed an objection under Section 10 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter to be referred to as 'the said Act') in respect of two plots before the Consolidation Officer.