AKHILESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The question that has arisen in the writ petition is whether the Deputy Collector Land Reforms, Bikramganj, Rohtas can travel beyond Sec. 4 of the Bihar Land Dispute Resolution Act, 2009 (henceforth for short 'the 2009 Act') or not.

(2.) The present writ petition has been preferred for the following reliefs:

(3.) Heard Mr. Ranjan Kumar Dubey, learned counsel for the petitioner, learned AC to AAG-12 as also Mr. Uday Prakash Sharma, learned counsel appearing on behalf of the respondent no. 6.