RAJ SEWAK SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioners have challenged the orders dated 29-9-1975, 25-9-1978 and 6-8-1983 passed by the respondent Nos. 4, 3 and 2 respectively.

(2.) By reason the aforementioned orders the said authorities in purported exercise of their powers conferred upon them under Section 71-A of the Chotanagpur Tenancy Act directed the petitioners to restore the land in question in favour of the respondent Nos. 5 and 6.

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