SHAMBHU PRASAD AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) - This application is directed against an order dated 9-10-1991 passed by the Additional Collector, Bettiah, West Champaran (respondent No. 2) whereby and whereunder he affirmed the order dated 30th April, 1988 passed by the land Reforms Deputy Collector, Bettiah (respondent No. 3) as contained in Annexures-20 and 16 respectively.

(2.) The fact of the matter lies in a narrow compass. 40 persons claiming themselves to be the bataidars of the petitioners filed applications before the respondent No. 3 purported to be under Section 48-E (1) of the Bihar Tenancy Act. Upon the said applications the respondent No. 3 constituted Conciliation Boards of which Anchal Adhikari Charapatia was made the Chairman. He called upon the parties to nominate their respective punches in al! the aforementioned 40 Bataidari cases.

(3.) Five of the applicants namely Chandrika Ram, Ram Nath Ram, Magni Ram, Raktu Ram and Triveni Ram nominated one Sri Dhrub Kumar Sah, who submitted his report to the effect that the said persons have been cultivating the land in question for 19-20 year.