ASHOKKUMARSAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) -Heard counsel for the parties.

(2.) This writ-petition has been filed against the order dated 4th April, 1985 passed by respondent No. 2 in a proceeding under Section 45-B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land Act), 1961. After filing of this writ-petition operation of the said order was stayed by a Division Bench of this Court by an order dated 14th May, 1985 and on the same day this writ petition was admitted.

(3.) Assailing the order of reopening, learned counsel for the petitioner raise two grounds in support of his contention (I) while reopening the proceeding, the authorities concerned relied on certain reports which were never disclosed to the petitioner; (II) while passing the order for reopening of proceeding the authorities concerned have come to certain findings and conclusions and as such the reopening order has traversed beyond the scope of Section 45-B of the Ceiling Act.