RAM JANKIJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) -this application is directed against a notice issued by the Collector. Sitamarhi whereby and whereunder the petitioner has been directed to appear before his court on 12-10-1992 to show cause as to why the land ceiling proceeding should not be reopened under Section 45-B of the bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as as the said Act).

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

(3.) The petitioner No. 4 is said to be sevait of the deities located in three temples (petitioners No. 1 to 3 in this application) , situated at different places in the district of Sitamarhi ; one at village Paktola, the second at village Paktola Shatoliya and third in village Rikhaulia. It is stated that there are three deities, namely Ram Janki, Lakshman Jee and Hanuman jee, in the temple situated at village Paktola. Similarly in another temple of jhula Biharijee. the deities of Ramjee, Lakshman Jee and Hanuman Jee have been installed. In the temple at village Rakhaulia also the deities of Ram Jee, janki Jee and Lakshman Jee had been installed.