KIRTI VARDHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner herein is aggrieved by the order passed by the Collector, Annexure-6, dated 20th July, 1982 and the appellate order passed by the Commissioner, Annexure-7, dated 20th March, 1984 as also the revisional order passed by the Addl. Member, Board of Revenue, Annexure-1 dated 6-12-1986 rejecting his application under Section 37 of the Act for exempting his lands which were illegally declared surplus in Ceiling Case No. 20/73-74, which was a ceiling case started against a different person not in any manner connected with the petitioner.

(3.) The case of the petitioner is that his father has taken a settlement of certain lands from the ex-landlord before the vesting of the estate of the intermediary in the State of Bihar. Thereafter, mutation proceedings were taken and the name of his father was mutated in the revenue record. Register-II, the list of raiyats prepared by the State of Bihar also recognised the petitioner's father as the tenant of the lands in question. Thus the petitioner's father was the recorded raiyat of the lands in question.