RAJIV KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application the petitioner has prayed for issuance of a writ of certiorari for quashing an order dated 20th April 1992 in Land Ceiling Case No. 2 of 1973-74/3 of 1982-83 and as contained in Annexure-5 to the writ application whereby and whereunder the said proceeding was directed to be re-opened.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The learned Sub-divisional Officer in his order dated 6-9-1988 further found that as the lands in questions were Class IV lands, no surplus land is available at the hands of the family and thus he directed that the procedings be dropped.