SURENDRA CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the appellants, counsel for the State and the counsel for the private respondents.

(2.) This Court is not inclined to interfere with the order passed by the learned single Judge dated 19.01.2016 because the learned single Judge has rightly come to a conclusion that in a concluded land ceiling proceeding where no objection of any kind for decades together were raised by any of these appellants claiming themselves to be the landlords ever emerged.

(3.) In the previous round of litigation in the year 1992 on same set of plea the matter was remanded back to the Collector and the Collector after giving a detailed hearing came to a conclusion that these appellants are not the titleholders and they were only claiming the benefit on the basis of so-called an entry in the record of rights.