MANOHAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) As all these writ implications arise out of the same matter, they were with the consent of the parties taken up for bearing together and are being disposed of by this common Judgment. Facts : A land Celling preceding being Celling case No. 54/37 of 1973-74 was started against Upendra Narain Singh father of the petitioner of C.W J.C. No. 4810 of 1983 with regard to 15.3 acres and 19 decimals of land i. e. 20.59 acres of class III, 12.13 acres of class IV and 120.42 acres of class V lands.

(2.) Asha Devi (who is petitioner in C. W. J. C. No, 597/84), the daughter of the land-holder is said to have taken settlement of 39.99 acres of land in the year 1944-45 from the then landlord. Her name was allegedly mutated and she had been granted rent receipts by the ex-landlord.

(3.) Shri Ram Karan Choudhary petitioner of C.W J.C No. 605 of 1984 is said to be purchasers in respect of 19.84 acres of land.