KAILASH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against the orders dated 30-3-1982 and 21-6-1982 passed by the Collector of East Champaran in Revision Miscellaneous No. 109 of 1981-82 as contained in Annexure 1 and 2 respectively and also for issuance of a writ of or in the nature of mandamus commanding upon the respondents to remove the lock illegally put on the door of the petitioner's shop and to put the petitioner in possession thereof as the petition purported to have been dispossessed under the order of Collector by an order dated 5-18-1974 passed in Miscellaneous Petition No. 124 of 1973 as contained in Annexure 3 to the writ petition.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner took settlement of a piece of land measuring 10' X 9' out of survey plot No. 2224 situate in Motihari town from Bettiah Raj in 1949. The petitioner after taking settlement of the land aforementioned constructed a shop thereupon. According to the petitioner in respect of the land in question a sum of Rs. 4 was fixed by way of rent per month.