YADU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. R. K. P. Singh appearing for the petitioner and Mr. Dileep Kumar Jha appearing on behalf of respondent no. 5.

(2.) THIS writ petition arises from a preemption proceeding instituted under section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act. The petitioner who is the pre -emptor seeks to challenge before this court an order of remand passed by the Member, Board of Revenue.

(3.) AGAINST the order passed by the D.C.L.R., respondent no. 5 preferred an appeal which was dismissed at the stage of admission itself by order dated 11.1.2002 passed by the Collector, Nalanda in Ceiling Case No. 9 of 2001.