RAM NARESH DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is against an order dated 30-12-1980 passed by the Assistant Consolidation Officer, Respondent No. 4 in Consolidation case No. 752/1980, the order dated 26-7-1982 passed by the Deputy Director Consolidation, Respondent No. 3 in consolidation Appeal No. 170/1982 and the order dated 19-4-1983 passed by the Joint Director, Consolidation, Bihar, Patna, Respondent No. 2 in Revision Case No. 1244/1982 as contained in Annexures 3, 4 & 5 respectively to the writ application.

(2.) In view of the points involved in this application, it is not necessary to state the fact of the matter in details.

(3.) Suffice it to say that the lands in question were recorded in the cadestral survery records of right of Raj Kumar Dubey. He died leaving behind his son Chatur Dubey, father of the petitioner, who came in possession of the lands. However, according to the petitioner, Chatur Dubey buffered a paralytic attack in the year 1962 and he remained confined to bed.