RAM CHANDRA PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) - This application is directed against a notice dated 28-10-1992 issued by the respondent No. 2 whereby and whereunder the petitioner has been directed to show cause as to why the proceeding shall not be reopened in terms of Section 45-B of the Bihar Land Reforms (Fixation of Ceiling Area Acquisition of Surplus Land) Act, 1961.

(2.) Bereft of all unnecessary details the fact of the matter is as follows : - Admittedly a Land Ceiling Proceeding was initiated as against the petitioner's father Ram Briksh Pandit being Land Ceiling case No. 3 of 1973-74. A Ceiling case No 53 of 1973-74 was started against the petitioners mother Lakshmi Devi and another Land Ceiling case No. 59 of 1973/74 was initiated against the petitioner and his other family members.

(3.) All the aforementioned cases were later on amalgamated and ceiling proceeding No. 3 of 1973/74 was continued. In the said proceeding three units were allotted by the Additional Collector by his order dated 10-11-1976 and appeal was preferred against the said order which was dismissed. A revision petition was thereafter preferred and Additional Member Board of Revenue by his order dated 10-12-1977 allowed the same and remitted the matter back to the Collector for fresh consideration of the entire matter. Upon remand of the aforementioned proceeding, by an order dated 18-11-1982 the Additional Collector allotted for units. In the said order, it was held that Vijay Kumar Pandit was major on the appointed day i. e. 9-9-1970. The said order is contained in Annexure-1 to the writ application.