SHYAMDEO SINGH Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard Mr. Rakesh Kumar Singh, learned counsel for the appellant, Mr. Rakesh Ranjan, learned AC to AAG-12, for the State and Mr. Ram Kishor Singh, learned counsel for the private respondent.

(2.) The appeal was admitted on 1.9.2016 and the notice on respondent no.6 was issued on 9.2.2018 but as noted earlier, though notice was validly served, he has not chosen to appear.

(3.) This intra-Court appeal arises from a judgment and order of the learned Single Judge dated 27.1.2015 passed in C.W.J.C. No. 221/2006, whereby the writ petition has been dismissed, thus confirming the order passed by the statutory authorities under the provisions of Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as 'the Ceiling Act').