DEO CHANDRA SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the appellants as well as learned counsel for the State.

(2.) The appellants in the present case are aggrieved by the judgment dated 09.07.2015 passed by a learned single Judge of this Court in C.W.J.C. No. 4855 of 1999, by which the learned single Judge has refused to interfere with the order dated 27.03.1999 passed in Board's Case No.79 of 1996 as contained in Annexure-4 to the writ application. In fact, the appellants, who were the writ petitioners, were aggrieved by the order as contained in Annexure-4 to the writ application which was passed by the learned Additional Member, Board of Revenue, Bihar, while exercising the revisional jurisdiction. By the said Annexure-4 to the writ application the revision application was allowed by setting aside the order dated 15.02.1996 passed by the learned Additional Collector, Madhubani, in Ceiling Appeal Case No. 53 of 1994-95.

(3.) The appellate Court has affirmed the order dated 12.01.1994 passed by the Deputy Collector, Land Reforms-cum-Sub Divisional Officer, Benipatti in Pre-emption Case No.2 of 1991- 92.