SHANKAR NARAYAN SINGH, BHOJENDRA NARAYAN SINGH Vs. GYANAND ROY, SHEO NANDAN MISHRA, POOJA CHOUDHARY, AJAY, RAJNISH KANT

JUDGEMENT

(1.) Heard.

(2.) The two writ applications have been filed against a notification issued in terms of Sec. 15(1) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961. The facts being similar the two writ applications are taken up and being disposed of by a common order. It may be noted that initially one proceeding was there which has been split up into two proceedings giving rise to the two proceedings.

(3.) State has filed a counter-affidavit in both the writ applications.