MOHD QUAYUM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is filed for quashing the impugned order dated 19-3-1984 passed by the Anchal Adhikari in Basgir Parcha Case No. 28/83 cancelling the Basgir Parcha granted in favour of the petitioner several years back. By the said order the Basgir Parcha which was for ten decimals of land was sought to be modified only for five decimals of land. Another order of which quashing is also sought for is dated 29.3.1984 by which the Anchal Adhikari directed the Halka Karamchari to cancel the Jamabandi of the petitioner in respect of five decimals of land for which by order dated 19.3.1984 the Anchal Adhikari had cancelled the Parcha of the petitioner.

(2.) No one appears for the State. There is no counter-affidavit on the record either.

(3.) A somewhat interesting question of law has been raised in this writ petition.