RUPCHAND BAID Vs. STATE OF BIBAR

JUDGEMENT

(1.) - This application is directed against an order dated 15-6-1992 passed by the District Magistrate, Araria whereby and where under he reopened land Ceiling Case No. 1/87-88 in exercise of his power under Section 45-B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as the said Act).

(2.) A Land Celling proceeding was initiated against the petitioner on 9-9-1987 and he was asked to submit the details of the land in terms of Section 8 of the said Act. Simultaneously the Anchal Adhikari Forbesganj as also the Anchal Adhikari Narpatganj were asked to submit a verification report with regard to the land held by the family of the petitioner.

(3.) By an order dated 31-12-1988 the Collector under the said Act having found that the land held by the family of the petitioner being Class IV land, dropped the said proceeding, as the petitioner allegedly did not held any surplus land.