KAILASH RAI Vs. JOINT DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 28.8.1985 of the Joint Director of Consolidation Bihar.

(2.) IT appears that the land in dispute was recorded in the names of the respondent nos. 4 to 16 in the statement of principles prepared under section 9A of the Bihar consolidation of Holdings & Prevention of Fragmentation Act, 1956 (for short ˜the Act). The petitioners filed objection under section 10(2) of the Act claiming that they were landholders in possession of the land in dispute but heir names were wrongly omitted from the revenue records. Respondents nos. 4 to 16 contested the objection on the ground that they were land -holders in possession of the in dispute and were rightly recorded as such in the revenue records. The Assistant the objection, allowed it on 11.11.1977. The respondent nos. 4 to 16 filed appeal to the Deputy Director of Consolidation, Muzaffarpur which was dismissed on 26.12.1979. Thereafter they filed revision which was allowed by the Joint Director, the petitioner have filed this writ petition.

(3.) HEARD the learned counsel for the parties and perused the record.