DEORAJ THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the orders dated 27-11-1976 and 11-1-1977 as also the paroha granted in favour of the respondent No. 3 by respondent No 2 purported to be in exercise of power conferred upon him under the Bihar Privileged Persons Homestead Tenancy Act, 1947 (hereinafter to be referred to as 'the said Act') as contained in Annexures-4 and 4/A respectively to the writ application.

(2.) Shortly put the fact of the matter is as follows.

(3.) The lands in question being plot No. 3480 appertaining to khata No. 489 of village Hasapur measuring 3 decimals was recorded in the name of Sri Saral Bania in Survey Settlement records of right.