RAVINDRA NATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This case has a chequered history. The petitioners have raised a short point for consideration of this court.

(3.) It is their submission that in any ceiling proceeding where a person's land is a subject matter for consideration under the Act then that person has to be mandatorily noticed before any step is taken in those proceedings. It is the further submission that failure to give notice to individual would be fatal to those individuals.