BIHAR RAJYA ADHIVAKTA SANGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners in this 'application have questioned a letter dated 16/07/1992 addressed by the Deputy Secretary of the Revenue and Land Reforms department to the Director Consolidation Bihar Patna wherein the addressee have been directed to postpone the scheme of consolidation operation in the entire State of Bihar purported to be on the basis of a declaration to that effect made by the Chief Minister on the floor of the Legislative Assembly.

(2.) The petitioner No. 1 is an association of Advocates generally practising in the Directorate Consolidation. The petitioner No. 2 is the President of the said Association.

(3.) Admittedly the Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter referred to as the said Act) has been given effect to by the State of Bihar in large number of village.