SHAMBHU SINGH Vs. CHAIRMAN CUM S

JUDGEMENT

(1.) This writ petition is directed against a notice dated 24-3-1982 as contained in Annexure 3 to the writ petition whereby and whereunder the bid held on 28-2-1982 wherein the petitioner became a successful bidder was cancelled. The petitioner has further prayed for a writ or in the nature of mandamus commanding upon the respondents Nos.2 to 6 to deliver possession of the Bairgania Hat to the petitioner.

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

(3.) A Hat commonly known as Bairgania Hat at all material times was and still is being held on a giarmazarua malik land belonging to the ex landlord. The said Bazar however has vested in the State of Bihar after coming into force of the Bihar Land Reforms Act, 1950.