TULSI MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE twelve petitioners challenged Annexure -13, a communication by the Additional Collector to the Circle Officer, Bodh Gaya, dated 8.9.2004 by which he has informed the Circle Officer that the earlier notification dated 21.6.1993 issued in terms of Section 15(1) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 which had earlier declared surplus lands having been set aside, proposal be sent for cancellation of Parwanas issued to various persons (including petitioners) in respect of those lands.

(2.) THE landholder has appeared and filed a counter affidavit. State has filed counter affidavit today but being late is being ignored by this Court even otherwise State has not supported the petitioners.

(3.) HEARD learned counsel for the parties and with their consent this writ application is being disposed of at this stage itself.