CHOTANAGPUR BANKING ASSOCIATION LTD Vs. GOVT OF INDIA

JUDGEMENT

(1.) As these three cases are interconnected, and, common questions of law arise in all of them, they have been heard together.

(2.) In each of these cases, the petitioner, or petitioners seek an appropriate writ in the nature of certiorari to call up and quash the proceedings started against him or them under Sections 3, 4 and 5 of the Bihar Land Encroachment Act, 1950, (Bihar Act XXXI of 1950) for unauthorised occupation ol certain plots, which belonged to the Government of India, one of the opposite party to these applications, and are meant for the purpose of the airfield at Ranchi,

(3.) They have further asked to quash the order dated 4-8-1933, of the Deputy Commissioner, Ranchi, (Annexure A), the order dated 2-3-1956, of the Commissioner, Chota Nagpur Division, (Annexure B), and the order dated 29-6-1956, of the Board of Revenue (Annexure C) to the applications of the petitioners.