PRAMILA SAHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners seek direction upon the respondent authorities to confirm four units of land, which have already been granted to them by District Gazette No. 27,Purnia dated 20.8.1991 issued by the Sub -divisional Officer, Sadar Purnia on the basis of Land Acquisition Case No. 91 of 1966 -67 and further to quash the entire proceedings of Ceiling Appeal No. 188 of 1993 filed by the State of Bihar.

(3.) LEARNED counsel for the petitioner in this context relied upon Sec. 3 of the Limitation Act which provides that subject to the provisions contained in Sections 4 to 24 every appeal preferred after the prescribed period shall be dismissed, although limitatiqn has not been set up as a defence.