GHANSHYAM NARAIN SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) IA No. 5166 of 2014 has been filed for stay of order of Anchal Adhikari, Bhabhua dated 07.05.2014 directing the appellants to vacate and hand over the ceiling surplus land.

(2.) We have heard Shri Rajendra Prasad Singh, learned Senior Counsel in support of this appeal, the learned counsel for the State and learned counsel for the interveners, who had intervened at the stage of the writ proceedings to whom these lands were initially to be allotted as surplus lands upon distribution by the Government to landless persons.

(3.) Having heard the parties at length, we are of the opinion that we should dispose of the appeal itself on merit. As such, with consent of parties, we have heard the matter for its final disposal at this stage itself.