YASPAL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parlies.

(2.) THIS appeal is directed against the order dated 29.9.2003 passed by the learned single Judge dismissing the writ application filed by the appellants against the order dated 11.3.2003 passed by the Minister, Revenue and Land Development in exercise of power under section 45 -B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, hereinafter referred to as the 'Act '.

(3.) UNDER the provisions of the Act only the land of the land holder can be acquired in accordance with the procedure prescribed under the Act. If the land holder has not been noticed and his land has been acquired by treating it as the land of another land holder, in that case, remedy is provided under section 45 -B of the Act to make a grievance with regard to the said fact.