DAU DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application arises out of orders passed by the authorities under the provisions of The Bihar Consolidation of Holdings and Prevention of Fragmentation Act (hereinafter to be referred to as "Act").

(3.) It has been brought on record by way of an affidavit by the private respondents that during pendency of this writ application, respondent No. 6 filed Title (P) Suit No. 162 of 1992, where the petitioners are party defendants. It is further stated that the petitioners defendants have acknowledged the claim of the plaintiff.