SURESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners seek quashing of the order dated 24.10.2000 passed by the Collector, Khagaria, respondent no. 2. in so far as it reiates to Jamabandi No. 47/ 51 in Jamabandi Cancellation Case No. 05/1999 -2000.

(3.) THE main submission of the learned counsel for the petitioner is that the Collector had no jurisdiction to pass an order cancelling the Jamabandi made earlier. In support of the same, learned counsel for the petitioners relies upon a Division Bench decision of this Court in the case of Harihar Singh and Anr. V/s. Additional Collector, Incharge Land Reforms, Monghyr, 1978 0 BBCJ 323, in para -16 of which it has been laid down as follows: ''