AISHA SHAUKAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed with a prayer for quashing the order passed by the Additional Member, Board of Revenue, Bihar, Patna as also the order passed by the Collector, East Champaran at Motihari and the Additional Collector, East Champaran. By these orders the aforesaid authorities have declared the land held by the petitioners to be surplus land of respondent No. 5 Farzand Ali.

(2.) The facts of this case, briefly stated, are noted below: A land ceiling case No. 60 of 1982-83 was started afresh after a previous proceeding in respect of the same land, stood abated and a draft statement dated 12-10-1982 was issued in the name of Tahir Ali alone. In the said draft statement the total land belonging to Tahir Ali and his two brothers Farzand Ali and Taiyab Ali were shown as 541.64 1/2 acres. The objection filed by the petitioners and said Tahir Ali is that the land of other persons have been clubbed together with their land and the classification of land has been done in an arbitrary manner. Further case of the petitioners is that the land which had been transferred to third parties before 22-10-1959 as well as the land which had been sold prior to 9-9-1970 and the land which had been gifted during the period of grace to others were wrongly clubbed together with the land of the petitioners. On the basis of the said objection, a detailed hearing took place before the Additional Collector, East Champaran at Motihari. In the said hearing, partly the objection filed by the petitioners were allowed relating to classification of land and three units of class IV lands in favour of the three brothers were allowed. But in the order passed by the Additional Colluctor the deeds of gift were not accepted nor did the Additional Collector accept the transfer made to the third parties. Thereafter an appeal was filed by Farzand Ali (respondent No. 5) under Section 30 of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act (hereinafter referred to as the said Act) and the petitioners also joined in the said appeal in the category of the appellants Land ultimately the appellate authority on a detailed consideration of the entire matter passed an order dated 6th February, 1984 I dismissing the appeal. Thereafter a Revision was filed which was also rejected by the learned Additional Member Board of Revenue, Bihar, Patna by order dated 7th August, 1984.

(3.) In this writ petition all those orders have been challenged. It appears that along with this writ petition, two other writ petitions, namely, C.W.J.C. No. 4141 of 1984 and 4142 of 1984 were also filed and those two writ petitions were directed to be heard together. It appears that those two writ petitions, namely, C.W.J.C. No. 4141 of 1984 and 4142 of 1984 stood dismissed for default on 17-8-1994. It also appears that applications for restoration of those two writ petitions have been filed and are pending before this Court for disposal.