KEDAR NATH SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the S.C.I. appearing for the State.

(2.) PRAYER of the petitioner in the present application is for issuance of an appropriate writ for quashing the order dated 23.3.2001 passed by the Collector, Jehanabad in Ceiling Case No. 07/DM/91 -92 by which the application filed by the State under Section 37 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act (hereinafter referred to as the Act) has been allowed and the order dated 30.12.1998 passed by the Additional Collector, Land Reforms, Jehanabad has been set aside.

(3.) AFTER much delay on 14.7.1999 a petition under section 37 of the Act was filed by the State before the Collector, Jehanabad, with a prayer to dismiss the appeal after recalling the order dated 30.12.1998. The Collector, Jehanabad by order dated 25.3.2001 has allowed the petition under section 37 of the Act and has set aside the order dated 30.12.1998, passed in appeal.