KARTIK MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal arises from a judgment and decree, dated 24-8-1974 passed in Title Suit No. 178/124 of 1968/ 1974 by the 3rd Additional Subordinate judge, Bhagalpur.

(2.) BY the aforesaid judgment and decree the trial Court has held that the plaintiffs do not have occupancy right with respect to the suit land.

(3.) THE suit was filed for declaration that the plaintiffs are the raiyats of the suit lands and have got occupancy right thereon and the defendant, i. e. State of Bihar has no right to make settlement of the suit land and, if any, such settlement is made, it will be in violation of the provisions of law.