DIPNARAIN CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application arises out of a mutation proceeding for correction of the records of rights initiated at the instance of the petitioners by mutating name of respondent No. 6 over a piece of land bearing plot No. 910 under khata No. 62 and plot No. 912 under khata No. 72, situated in village Bishunpur Kothai, P.S. Amarpur within the district of Bhagalpur.

(2.) The petitioners succeeded before the survey authority, who, by his order dated 28.3.1979 Annexure 9, decided the matter in favour of the petitioners, but on a matter taken to the higher authorities, the petitioners had lost at all stages vide orders dated 4.6.1974, 8.7.1977 and 24.4. 1979, contained in Annexures 10, 11 and 12, passed by the Deputy Collector, Land Reforms, Banka; the Additional Collector, Bhagalpur, and the learned Commissioner, Bhagalpur Division, Bhagalpur respondents No. 4, 3 and 2 respectively.

(3.) Undisputedly, during the pendency of this mutation proceeding, the Consolidation proceeding was started by the Government Notification dated 5.2.1973, Annexure 13.