FULLODERI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 15-9-1975 as contained in Annexure-1 to the writ application as also the Notification dated 16-5-1975 as contained in Annexure-2 thereof.

(2.) Admittedly, a proceeding under the provision of Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred for the sake of brevity as 'the Act') was initiated as against one Had Sab, The geneology of the family of Hari Sah is as follows :- <IMG>JUDGEMENT_730_BLJ1_1994Image1.jpg</IMG>

(3.) The aforementioned land holder filed a petition claiming 9 acres 86 decimals of land when a draft statement was published. He in his objection as contained in Annexure-3 to the writ application has stated that the rest of the area should be excluded from the draft statement.