DIG VIJAY NARAYAN SINGH Vs. STATE

JUDGEMENT

(1.) Heard

(2.) The petitioners have challenged the proceedings under Sec. 48E of the Bihar Tenancy Act. The claimant under raiyat is respondent no. 3 and has appeared and filed a counter affidavit.

(3.) All the three parties have been heard and with their consent this matter is being disposed of.