JHURI BIND Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the challenge is against the order of the revisional authority, dated 20.9.1988, recorded by the Deputy Director, Consolidation (Hqrs.), Patna, who is respondent No. 3, in Consolidation Revision No. 2187 of 1985, a copy, whereof, is placed as Annexure 4.

(2.) LEARNED Counsel for the parties are heard. Entire record is examined. The relevant provisions of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 ('Act of 1956') have been considered and examined for the purpose of appreciating the submissions raised in this writ application under Article 226 of the Constitution of India.

(3.) UPON consideration of the facts and circumstances, the first revenue authority held in favour of respondent No. 6 and allowed the application.