MAHESH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 28-1-1989 passed by the Sub-divisional Officer, Jhanjharpur (Respondent No. 4), the order dated 9-11-1990 passed by the Collector, Madhubani. (Respondent No. 3), and the order dated 31.7-1992 passed by the Additional Member, Board of Revenu, Patna (Respondent No. 2) as contained in Annexures-3, 5 and 6 respectively.

(2.) The petitioner is admittedly a land holder. He submitted a return in terms of Section 6 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, (hereinafter referred to as the said Act).

(3.) Upon receipt of the said return a proceeding under the said Act was initiated and a report from the Anchal Adhikari Jhanjharpur was called for. The Anchal Adhikari allegedly reported that the date of birth of Sri Suresh Jha was 7-12-1955. However, as the petitioner had lands in village Khutouna Anchal, a report from the Anchal Adhikari of the said Anchal was called for and he had reported that the petitioner had 55.49 acres of land in the name of his wife and all the lands had been sold.