ARUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. B.P. Verma, SC (Ceiling). With their consent this application is being disposed of at the stage of admission.

(2.) The petitioner has approached this court with the all too familiar grievance that lands lawfully belonging to him were included in the land ceiling proceeding held against one Ramchandra Prasad, his vendor, and were declared as surplus land in his hands. When the petitioner came to learn of this fact he filed an application under Section 4S-B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act before the Collector, Samastipur.

(3.) The Collector by order dated 15-11-19% passed in Misc. Ceiling Case No. 16 of 1992-93/4 of 1994/95 rejected the petition and declined to reopen the proceeding. It is this order which comes under challenge in this writ petition.