YOGENDRA NARAIN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners have prayed for quashing of the order dated 30.9.1990/ 7.10.1990 passed by the Anchaladhikari, whereby and whereunder purchas have been issued to respondent nos. 5 to 50 under the provisions of the Bihar Privileged Persons Homestead Tenancy Act (hereinafter to be referred to as "Act") and Rules framed thereunder.

(3.) MY attention has been drawn to the order impugned showing that the day the private respondents applied for issuance of purchas, the proceeding was initiated without holding even a formal inquiry and the application filed by the private respondents was not in prescribed proforma nor the names of the land holders were disclosed.