DWIVEDY SURENDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, State and the counsel for the Bihar State-Housing Board. By filing these two writ petitions petitioners have prayed for a direction to the State-respondents to notify Digha Acquired Land Settlement Rules, 2014 and Digha Acquired Land Settlement Scheme, 2014. They have further prayed to notify the Executive Authority under Section 9 of the Act to execute the Scheme. Digha Acquired Land Settlement Act, 2010 having been enacted in the year 2010 but notified on 27.11.2013, it is high time that the Rules and the Scheme be notified.

(2.) Accordingly, as is suggested by the State-respondents, two months' time is allowed to the State-respondents to notify not only the Rule but also the Scheme as also the Executive Authority under Section 9 of the Act. It is observed that if the Rules and the Scheme, as directed under this order is not notified within the time, the State-respondents may expose themselves to contempt proceedings of this Court. This writ petition is, accordingly, disposed of.