JAI PRAKASH NARAIN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS both the cases arise out of a common ceiling proceeding and common ORDER :of reopening under section 45 (B). they were heard together and are being disposed of by this common ORDER :.

(2.) THE petitioners of both the cases are purchasers who purchased their respective lands from land, holder, Shree Goshala, Bhagalpur by two sale deeds, both dated 3rd February. 1967. In a ceiling proceeding initiated against land holder. Shree Goshala. certain lands including the lands in Question were declared surplus land of land holder, Shree Goshala.

(3.) MOST of the purchasers, including the petitioners were not noticed under section 5(1)(iii) of the Act' nor they were heard. For the said reason some of them moved before this Court in writ petitions, Including C.W.J.C.No.6371/95 and other cases. Those cases were heard together and disposed of by common ORDER :dated 22nd January, 1996 with observation that the petitioners should approach the State Government under section 45 (B) of the Ceiling Act.