ANIL KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) BY this application, the petitioner has sought modification/clarification of order dated 8.7.1998 passed by this Court while disposing of CWJC No. 3979 of 1997.

(3.) SEC . 4 of the Repealing Act consists of two parts, the substantive part provides that all proceeding relating to any order made under the Principle Act pending immediately before the commencing of this Repealing Act before any court, tribunal or other authority shall abate. The effect of this provision of abatement is over all proceedings which are pending at any stage and they would abate. There is a proviso in the shape of an explanation to the above provision. It provides that the abatement would not apply to proceedings relating to Sections 11, 12, 13, and 14. of the Principal Act in respect of which Government had already taken possession of the surplus lands.