HARINAGAR SUGAR MILLSLTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) BY the present writ application the petitioners have challenged the approval as granted by the State Government in respect of the proposal sent by the Collector of the district in terms of Bihar Land. Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, in respect of lands which are required to be exempted from the ceiling proceedings in respect of the petitioners and lands which ought to be declared surplus. The said communication is contained in letter dated 20.10.2006 (Annexure -10/A).

(3.) WITH the consent of the parties this writ application was heard and is being disposed of at the stage of admission itself.