RAJDEO BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Y.V. Giri, Senior Advocate appearing for the petitioners and the J.C. to G.P. XVI representing the State. No one appears despite service of notice to respondents 6 to 9.

(2.) THIS writ petition arises from a ceiling proceeding and the petitioners came to this court with the usual story that the lands purchased by them bona fide and for valuable consideration were included in the land ceiling proceeding against their vendors and were declared surplus in the vendors ' hands without any information or notice to them and even without annulling the sales under Section 5(1)(iii) of the Bihar Land Ceiling Act.

(3.) LAND ceiling proceedings being Land Ceiling Case Nos. 240 of 1973 -74 and 258 of 1973 -74 were initiated against respondents 6 to 9. The land holders in each of the two proceedings were shown to hold around 64 acres of land and a total area of 11.38 acres was declared surplus in the two proceedings.