BANARASI TEWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case raises an interesting question on the interpretation of the provisions of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter referred to as the said Act).

(2.) The facts of the case are as follows: - The dispute in the present a case is over the title of an area of 2.60 acres of land situate in -Rupananpur RS. Ramgarh, District- Rohtas, the details of which are given in paragraph 3 of the writ-petition.

(3.) It has been admitted in the writ- petition that out of the plot of lands mentioned in para 3 of the writ petition, the dispute is in respect of half of the area has abated under the provisions of the Order XXII of the Code of Civil Procedure, and as such the present dispute in this writ-petition is confined to the other half of the property, i.e., 1.30 acres of land.