LALANPRASADSINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners in this application have questioned an order dated 26.3.1989 passed in Revenue Case No. 106 of 1985 as contained In Annexure-1 to the writ application whereby and whereunder he set aside the order dated 25.3.1985 passed by the District Collector Gaya in Ceiling Appeal No. 57 of 1982-83 as also the order dated 20th January, 1983, passed by the Additional Collector, in Ceiling Case No. 44 of 1984-85/32 of 1976.77.

(2.) The fact of the matter is not much in dispute. A proceeding under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land), Act, 1961 (hereinafter referred to as 'the said Act') was initiated against the petititioners.

(3.) The Geneological Table of the Family of the petitioners is as follows :-