UTTAM RAJ KUER Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ application arises out of the order passed by the authorities under the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter to be referred to as "Act")..

(3.) IN that view of the matter, the order passed by the authorities under the Act would not affect the right, title and interest of the petitioners, unless a contrary decision is rendered by the competent civil court in any suit filed by either of the parties.