KANAKA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) - This application is directed against an order dated 26-9-1992, passed in Ceiling Revision Case No. 107 of 1991 as contained in Annexure-3 ; the order dated 13-8-1991 passed by the Collector, Begusarai, in Ceiling Appeal No. 16/86 as contained in Annexure-2 ; as also the order dated 23-11-1985 passed by the Additional Collector, Begusarai, in Ceiling Case No. 7/76-77 as contained in Annexure-1 to the writ application.

(2.) One Shiv Shankar Prasad Singh was the original land-holder A proceeding under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1861 (hereinafter referred to as 'the said Act') was initiated against him.

(3.) A draft statement was prepared showing a total area of 125.26 acres of land available at the hands of the said landholder.