T JHARIA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) This writ application is directed against the order, as contained in annexure 3 dated 18.01.1988, passed by the revisional authority in exercise of its power under Section 35 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereafter to be referred to as "Act").

(3.) It is stated at the bar that the consolidation proceeding is no more in vogue nor the parties have been affected by the order impugned.