SURESH PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners of both the writ -petitions are common and there is common point of law involved in both the writ petitions, so they are being disposed of by this common judgment.

(2.) IN the writ -petition C. W. J. C. No.3413 of 1981 the order dated 20th of march, 1978 passed in Case No.645 of 1968 -69 and 163 of 1972. as contained in annexure 2, is under challenge. By the said order (Annexure 2), the application, which was filed by the Respondent nos.2 to 10. for restoration of lands in their favour, in terms with Sec.3 of the Kosi Area (Restoration of Lands raiyats) Act, 1951 (hereinafter referred to as the act), the same has been allowed. The appellate order dated 31st of august, 1981, as contained in Annexure 3 is also under challenge, by which the appeal petition of the petitioners having been rejected.

(3.) IN the writ -petition C. W. J. C. No.3440 of 1981 the order dated 11th of april, 1978 passed in Case No.645 of 1968 -69 and 163 of 1972. as contained in annexure 2, is under challenge, by which the application of the Respondent Nos.2 to 7 under Sec.3 of the act has been allowed. The appellate orders as contained in Annexure 3, which, is common in both the writ -petition is also under challenge in this case.