SHIV NANDAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 14-9-1992 passed by the Respondent No. 2 in Ceiling Appeal No. 1/92-93 and whereby and where under he hand set aside the orders dated 28-8-89and 8-9-91 as also the order dated 24-11-1992 and transferred the records of the case to his own court.

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

(3.) The petitioners are land-holders. A land ceiling proceeding was initiated against them. In the said land ceiling proceeding a return was filed and a verification report was submitted in accordance with the provisions of Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as the said Act) and the rules framed thereunder.