LAL MOHAN CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Nand Kishore Prasad, Counsel for the petitioners and the J. C. to S.C. Ill representing the State.

(2.) This writ petition arises from a land ceiling proceeding and the petitioners seek to challenge the orders passed by the authorities under the Act by which the sale deed executed by the land holder in favour of the respective fathers of the seventeen petitioners was annulled in exercise of powers under Sec. 5 (1) (iii) of the Bihar Land Ceiling Act.

(3.) A land ceiling proceeding being Case No. 116 of 1973 was held against respondent no. 5, Choudhary Bindeshwari Rai Shar (hereinafter referred to as the land holder). In the draft statement prepared under Sec. 10 (1) of the Act, an areas of 111.04 acres was shown surplus in his hands.