RAM KISHORE NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these writ applications involving common question of law were taken up for hearing together and are being disposed of by this common judgment.

(2.) The petitioners are landholders. Ceiling proceeding under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisitioa of Surplus Land) Act, 1961 (hereinafter referred to as the said Act) were initiated against them.

(3.) The fact of the matter involved in both the Writ applications may however, be noticed separately.