BHABICHHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY the orders impugned prayer of the petitioner for fixation of rent of the land in question under the provisions of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act have been rejected.

(3.) SINCE the father of the petitioner purchased the land in question in auction, he came in possession and he applied for fixation of rent, and, accordingly, rental could have been fixed by the revenue authorities.