URMILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE writ application seeks to challenge the Resolution of Board of Revenue dated 14.7.1995 passed by respondent Additional Member, Board of Revenue in Revision Case No. 242 of 1993 copy whereof has been enclosed as Annexure -3.

(2.) BACKGROUND facts giving rise to the writ application may be summarized as under: -

(3.) HEARD Mr. R.C. Thakur in support of the application, Mr. Ram Bilas Thakur for the private respondents and Mr. Pratik Sinha, A.C. to G.A. 12 for the State.