C HAUDHARY AZIZUL HASAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application, the petitioner has challenged the order dated 6th February, 1996 passed by the respondent No. 1 State of Bihar through the Minister In-charge, Revenue and Land Reforms, Patna whereby in purported exercise of power conferred under Section 45-B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter to be referred to as the 'said Act'), the State Government reopened the land ceiling proceeding being L.C. Case No. 579 of 1992-93 and remitted the proceeding to the respondent No. 2 Collector, Katihar for proceeding further in the matter.

(2.) Earlier to this writ application, the petitioner had challenged the order dated 18th February, 1993 passed by the Collector, who after setting aside the order passed by the Additional Collector, Ceiling, Katihar noticed the petitioner directing him to appear and show cause as to why a proceeding under Section 18 of the said Act be not initiated.

(3.) This case has been heard at length at the admission stage and with the consent of the parties, the same is being disposed of by this order.