SUSHIL KUMAR MODI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner in this application has questioned an order dated 15 -3 -1993 passed by the Collector, Sitamarhi as contained in Anncxure -2 to the writ application.

(2.) THE petitioner is a landlord. A draft publication was made on 28. -6 -1982. The Additional Collector in the proceeding under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 held that the family of the petitioner does not hold land more than the ceiling limit, except 36 decimals of class IV lands.

(3.) THE Collector of the District, however, directed reopening of the proceeding under Sec. 45 -S of the Act by an order dated 15 -3 -1993 as contained in Annexure -2 to the writ application.