UDAI NARAYAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ram Shankar Pradhan, learned counsel for the petitioner. However, no one appears on behalf of the respondents.

(2.) THIS application arises out of the orders passed by the respondent authorities under the provisions of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act (hereinafter referred to as "Act").

(3.) THE suit, which had abated during the pendency of the consolidation proceeding, now would automatically revive in view of the Special Bench decision of this Court in case of Ram Krit Singh and Ors. vs. The State of Bihar and Ors. (1979 BBCJ 259).