RUPAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these applications having arisen out of the same Ceiling proceeding have been taken up for hearing together and are being disposed of by this common judgment.

(2.) However, the fact involved in each matter would be noticed separately.

(3.) In all these writ applications the petitioners have questioned a notification dated 31-12-1986 published in the district Gazette No. 40 dated 1-1-1987 whereby the land claimed by the petitioner has been declared as surplus land of the land holder Saryug Prasad Bhagat in Gelling case No. 4 of 1973/74 apart from the orders passed against the petitioner in their respective cases, as would be noticed hereinafter.