MOST.BADAMIA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) There is no representation on behalf of the private respondents even though notices had been validly served upon them. The challenge thrown by the petitioners in the present writ application is to the order dated 12.10.1990 which has been passed in Revision Case No. 503 of 1988, contained in Annexure -3 to the writ application.

(3.) SUBMISSION of learned counsel for the petitioners is that the Joint Director, Consolidation, Gaya, has exercised the revisional power beyond his ambit and scope of the litigation in the following facts and circumstances of the case.