NIWAS RUNGTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) THE petitioners seek quashing of the order dated 16.12.1991 passed by the respondent Collector, Purnea in Misc. Ceiling Case Nos. 141/1984 -85 and 140/1984 -85, by which he has cancelled the settlement of 14 decimals of land with respect to petitioner Nos. 1, 2 and 3, and 47 decimals of land with respect to petitioner No.4 and further for quashing the proceedings initiated under the Public Land Encroachment Act in Case No.5/1991 -92 consequential upon the order of the Collector.

(3.) SIMILARLY , the petitioner No.4 purchased 47 decimals of Nagdi Sikmi rights in the land by two sale deeds, both from Sri Shankar Dayal Singh, Sri Lilanand Singh, Sri Devanand Singh Most. Bhama Devi. The first sale deed bearing Deed No.356 having been executed on 28.6.1962 by which 28.5 decimals of land being part of Khesra No.635, Khata No. 765 (309 Sikmi) was purchased and by another sale deed dated 19.9.1972 another area of 18.5 decimals of the same Khesra No.635, Khata No.765 (309 Sikmi) was purchased.