MAHENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) WHEN a copy of this order is issued whoever utilizes it will be issued with orders of the court dated 19.11.2003, 5.12.2003 and 28.6.2004.

(2.) THE matter basically arises out of the Bihar Land Ceiling Act, 1961. The land of an ex -zamindar has been declared surplus under this Act. The surplus land was allotted to landless and settled by the State with them. These were the Parchadharies. Otherwise most of the lane holders who had been given allotment, that is parchas, were members of the Scheduled Caste and the Scheduled Tribe.

(3.) WHAT is significant is that the petition has been answered by the Chief Secretary, Government of Bihar. Rather than repeat the contents the entire affidavit is reproduced: