SATYA BHAMA CHAUDHARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD councel for the parties.

(2.) THIS writ application arises out of the order passed by the authorities in exercise of their power under section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter to be referred to as "Act").

(3.) ACCORDING to the case of the petitioner, he purchased the land in question from one Bishwanath Jha by virtue of registered sale deed executed on 27.12.1979. The land in question was Siswani and he came in possession thereof.