SHYAM BIHARI UPADHYAY Vs. STATE

JUDGEMENT

(1.) The writ application has been filed on behalf of the petitioners for quashing different orders passed by the , consolidation authorities.

(2.) Registers of lands of the village in question were prepared in accordance with S.9 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 thereinafter to be referred to as 'the Act'). The registers so prepared along with the statement of principles were published under S.10(1) of the Act. The plots in question were shown to be in possession of Mosst. Bhagjogna Mosst. Bhagjogna had died in the year 1972.

(3.) Before the Assistant Consolidation Officer objection was filed under sub-sec.(2) of S.10 of the Act by the petitioners. The objection of the petitioners was allowed by an order dated 13-1-1981. Thereafter, respondents 6 to 8, who had not filed any objection under S.10(2) of the Act filed objection before the Consolidation Officer under S.12(2) of the Act. By order dated 12-2-1983 that objection was allowed. The petitioners filed an appeal before the Deputy Director, Consolidation which was dismissed on 31-3-1983. Even the revision filed before the Director, Consolidation was dismissed on 3-3-1984.