SITARAM Vs. THE STATE OF BIHAR & ORS

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is aggrieved by the order dated 05.10.2009 passed by the respondent District Collector, West Champaran, Bettiah in Settlement Revision Case No. 65 of 2009- 10, as contained in Annexure-4 to the writ petition, whereby and where under the petition filed on behalf of the petitioner under Sec. 21 of The Bihar Privileged Persons Homestead Tenancy Act, 1947 (in short, the Act, 1947 ) has been dismissed merely on the ground of being barred by limitation.

(3.) The learned counsel appearing on behalf of the petitioner submits that the petitioner had no knowledge/information about the order dated 26.05.1993 passed by the respondent Anchal Adhikari, Bairia in Settlement Case No. 17 of 1993-94 whereby the claim of the private respondent no.3 under the provisions of the Act, 1947 and the Rules made thereunder has been allowed.