BANUKA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application is directed against an order dated 26-9-1992, passed in Ceiling Revision Case No. 107 of 1991 as contained in Annexure-3 ; the order dated 13-8-1991 passed by the Collector, Begusarai, in Ceiling Appeal No. 16/86 as contained in Annexure-2 ; as also the order dated 23-11-1985passed by the Additional Collector, Begusarai, in Ceiling Case No. 7/76-71 as contained in Annexure-1 to the writ application.

(2.) ONE Shiv Shankar Prasad Singh was the original landholder. A proceeding tinder the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as 'the said Act') was initiated against him.

(3.) THE landholder filed an objection under Section 19(3) of the said Act. Separate objections were also filed by the petitioner Nos. 1 and 2 respectively as also Smt. Renuka Devi, Smt. Kanak Devi, Smt. Urmila Devi, Sri Ram Bilash Singh and Smt. Nirmal Devi.