BIHARRAJYAADHIVAKTASANGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners in this application have questioned the validity of a notification dated 2.11.1993 issued by the State Government under Section 4-A of the Bihar Consolidation of Holdings & Prevention of Fragmentation Act, 1956 (here in after referred to as the Act), cancelling the notification of the Land Reforms Department, issued under Section 3 of the Act with respect to the areas specified in Schedule I annexed with the said notification.

(2.) Petition No. 1 is an Association of Advocates generally practising in the Directorate of Consolidation. Petitioner No. 2 is the President of the said Association.

(3.) We have, heard the learned Advocates for all the parties, as also perused the writ application and the counter-affidaivt. Therefore, the writ application is being disposed of at the stage of admission itself.