MIAJAN KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against an order dated 22-10-1981 passed by the respondent No. 3 and as contained in Annexure-3 to the writ petition as also on order dated 27-9-1982/30-9-1982 passed by the respondent No. 2 in Case No. 175/1981-82 whereby and whereunder the said authorities in purported exercise of their power conferred upon them under Section 48-E of the Bihar Tenancy Act (hereinafter referred to case 'the Act') dismissed an application filed by the petitioner in terms of Section 48-E (1) thereof.

(2.) In view of the points involved in this writ petition it is not necessary to state the fact in details.

(3.) Suffice it to say that the petitioner filed an application in terms of Section 48-E (1) of the Act inter alia on the ground that the petitioner who claims himself to be an under raiyat of the respondent No. 5 had been threatened to be unlawful ejected from the land in question by the said respondent.