VAKILSAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) -As in all the three writ applications the question involved is common, with the consent of the parties, they have been heard together and are being disposed of by this common judgment/order.

(2.) In short, the relevant facts of the three writ applications are as follows :

(3.) The question for consideration in all the three writ applications is as to whether the appellate authority or the revisional authority could annul the decision of the Consolidation Officer under Section 10 of the Act in the absence of any objection filed within the stipulated time, on an appeal or revision preferred by the aggrieved party in view of the specific bar under Section 10-A of the Act under which no question in respect of any entry made in the map or register prepared under Section 9 or the statement of principles prepared under Section 9-A relating to the consolidation area, which might or ought to have been raised under Section 10 but has not been raised, shall be raised or heard at any subsequent stage of the consolidation proceeding.