UPENDRA MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition is directed against an order dt/- 7-12-1981, passed by the respondent 2 and as contained in Annexure-2 to the writ petition, whereby and whereunder the respondent 2 rejected an application filed on behalf of the petitioners purported to be under S.48E of the Bihar Tenancy Act.

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

(3.) On 3-9-1981 the petitioners filed an application under S.48E of the Bihar Tenancy Act before the respondent 2 claiming themselves to be the bataidars in respect of the lands described in para 4 of the writ. petition inter alia on the ground that they are cultivating the said lands on batai for the last 30-40 years, but they have been threatened by the landlord with unlawful ejectments from the said lands.