SHAMBHUNATHPANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) As. in both the writ applications, the order impugned is common, with the consent of the parties they have been heard together and are being disposed of by this common judgment/order.

(2.) In both the writ applications the petitioners pray for quashing of the order dated 9.11.1983, passed by the Joint Director, Consolidation (Muf- fail),Patna in exercise of the powers under Section 35 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act (in short, the Act 8) affirmingr the order of the Deputy Director of Consolidation and rejecting the claim of the petitioners over the disputed property.

(3.) The dispute in the first case relates to 4 decimals of land of Plot No.422 and in the second case in relation to 5 decimals of land of Plots No. 418 and 419 of New Survey Khata No. 263 situated in Mouza Dharampura. Thana Arrah Mufassil, District Bhojpur.