MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioners and learned Counsel for the respondents.

(2.) Order dated 18.03.1985 passed by the Consolidation Officer, Sasaram, in Case No.15/ 1982-83 and Case No. 18/ 1982-83, Order dated 23.01. 1989 passed by Deputy Director of Consolidation, Rohtas, Sasaram, in Appeal No. 101/ 1985-86 and 102/ 1982-83 as well as the order dated 24.02.1993 passed by the Principal, Consolidation Training Institute, Patna, in Revision Case No. 576 of 1989 are under challenge, in the present application under Article 226 of the Constitution of India.

(3.) The matter arises out of proceedings initiated before the Consolidation Officer, Rohtas , Sasaram under Section 8A of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter referred to as 'the Act').