PUSHPA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) By the present writ application the petitioner has challenged the action being taken in Certificate Proceedings No. 588/1994-95 pending before the Certificate officer, Katihar in so far as it relates to the petitioner and her property.

(3.) A counter affidavit has been filed on behalf of the Certificate Officer and a separate counter affidavit has been filed by the Central Co-operative Bank Ltd., Katihar, who are the requisitioning authorities and the certificate holders.