SUNILKUMARPRASADNARAYANSINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against a resolution dated 22-4-1992 taken by the Member, Board of Revenue as contained in Annexure 8 to the writ application ; the order dated 16-4-1985 passed by the Collector, Sitamarhi in Land Ceiling Appeal No. 26 of 1984 as contained in Annexure-4 to the writ application, the order dated 16-4-1985 passed by the Collector, Sitamarhi in Land Ceiling Appeal No. 22 of 1984 as contained in Annexure-5 thereto ; the order dated 14-8-1984 passed by the Additional Collector, Sitamarhi in Land Ceiling case No. 6 of 1973-74 as contained in Annexure-2 thereto and order dated 29-8-1984 passed by the Additional Collector, Sitamarhi in land ceiling case No. 6 of 1973-74 as contained in Annexure-3 thereto as also for a writ of mandamus directing the respondents to grant one more ceiling unit to the petitioner.

(2.) In view of the points involved in the application it is not necessary to notice the fact of the matter in great details.

(3.) It is, however, necessary to refer to the genealogical table for the family which reads thus :- <FRM>JUDGEMENT_617_BLJ1_1994Html1.htm</FRM>