SANJIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The order dated 8th of August, 2013 passed by the learned Single Bench of this Court in C.W.J.C. No. 1802 of 2008 is subject matter of challenge in the present Letters Patent Appeal wherein, the claim of an under raiyat challenging the order dated 11th of December, 2007 passed by the Deputy Collector Land Reforms, Araria (for short the Collector) in Batai Case No. 37 of 2007-08 was dismissed.

(2.) The appellant filed a petition under Section 48-E of the Bihar Tenancy Act, 1885 (hereinafter referred to as "the Act") apprehending threatened eviction by the landlord. Such petition was dismissed at the threshold, though after hearing the landlord. The Collector under the Act came to the conclusion that there is no prima facie dispute between the appellant and the landholders.

(3.) The challenge to the said order remained unsuccessful before the learned Single Bench.