SAVITRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Surya Bhushan Prasad Singh for the petitioners and Mr. Ajay, Standing

(2.) Counsel III (Ceiling) representing the State.

(3.) The petitioners seek to challenge the order, dated 27.12.2003 by which the Collector, Sitamarhi in purported exercise of powers under Section 45B of the Bihar Land Ceiling Act directed to reopen the proceedings of Land Ceiling Case No. 2 of 1973-74/30 of 1992 that was earlier closed in favour of the land-holder.