BASGIT SINGH Vs. DEPUTY DIRECTOR

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 5.9.1988, recorded by the Deputy Director, Consolidation (Hqrs.), Patna, who is respondent No. 1,in Consolidation Revision No. 1928 of 1987, a copy whereof is placed as Annexure 3.

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

(3.) Consolidation proceedings started at the instance of the co-sharers of the petitioners by filing a petition before the Consolidation Officer for cancelling the name of the petitioners entered in the R.S. Khatiyan and to enter their names with respect to 1.25 acres of land of khata No. 4 situated in village Majharia P.S. Karakat, District Rohtas, which is hereinafter referred to as the disputed land.