SUKHDEO PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 8-10-1991 passed in Bataidari case No. 100 of 1991 and other analogous case whereby the Deputy Collector Land Reforms, Manjhaul had dismissed the application of all the petitioners by a common order.

(2.) The petitioners claimed themselves to be the agricultural labourers. According to them they are bataidars of the landlord for the last 13 years. The petitioners having been threatened with unlawful ejectment filed applications for a declaration that they are bataidars of the respondent No. 3.

(3.) The petitioners themselves have contended that 114 such applications has been, filed resulting in initiation of 114 different cases. The respondent No. 2 issued notice to the respondent No. 3 and allowed him to file documents.