INDIRA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) SUBSTANTIALLY , the petitioners are challenging the order, as contained in annexure 5, whereby and whereunder on remand of the ceiling case, objections filed by the petitioners have not been considered.

(3.) PURSUANT to the order of remand, the petitioners filed their objections under section 10(3) of the Act, but the Additional Collector refused to consider the second question pertaining to claims of the petitioners.