RAM BHAJAN MAHTO Vs. BAM MAHTO

JUDGEMENT

(1.) Heard.

(2.) The defendant had filed an application praying that in terms of Section 4(c) of the Consolidation Act the suit should abate as no final notification in terms of Section 26A has been issued under the Act completing the consolidation proceedings. The land, in question, is covered under notification issued in terms of Section 3 of the said Act and therefore, the proceeding should abate.

(3.) The plaintiff-opposite party has appeared.