NUNU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the order dated 20-12-1991 passed by Additional Member, Board of Revenue (Annexure-4) order dated 22-7-1983 passed by the respondent No. 7 and as contained in Annexure-2 to the writ application and the notification dated 20/08/1990 published in Purnia District Gazette Extraordinary Issue No. 21 dated 22/08/1990 as contained in Annexure-5 to the writ application.

(2.) One Mohan Lal Yadav was the owner of the land. The land-holder did not submit any return. However, according to information, collected under S. 7 of the said Act the aforementioned Mohan Lal Yadav was allegedly holding lands in excess of the ceiling area.

(3.) According to the petitioner the said informations were not verified in accordance with law and a draft statement was prepared on 24-9-1976.