PRABHAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 26-8-1992 passed by the Collector, Rohtas at Sasaram (Respondent No. 2) whereby and whereunder he dismissed the application filed by the petitioners for re-opening of the case.

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

(3.) One Sheojogi Yadav (since deceased) was the land holder. A ceiling proceeding under the provisions of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as 'the said Act') being Ceiling Case No. 76 of 1975-76 was initiated against him. Petitioners are his daughters and Respondents Nos. 3 to 5 are his sons. Respondents Nos. 6 and 7 are also his daughters and Respondent No. 8 is his widow. The said Sheojogi Yadav is said to have been holding 28.91 acres of land and in the aforementioned land ceiling proceeding an area of 4.77 acres of lands were declared surplus in term of the district gazette dated 16-8-1980 issued under S. 15(1) of the said Act.