GULABI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and perused the counter-affidavit filed on behalf of the respondents. I have also perused the petition filed on behalf of some of the claimants, which have been brought on record by the respondents by way of counter affidavit.

(2.) BY this writ application, the petitioners have prayed for quashing the order dated 18. 5. 1994, passed by the Collailector under the Bihar Tenancy Act (hereinafter referred to as 'the Act') in a proceeding under section 48e of the Act, as contained in Annexure-1 rejecting the claim of the petitioners.

(3.) LEARNED counsel appearing on belaihalf of the petitioners submitted that the learned Collector under the Act has held a full fledged trial and without referring the matter to the Board constituted under the act has passed final order on merits.