DINESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties. The case was heard yesterday and on agreement of the parties, this case has been placed "For Orders and final disposal" today.

(2.) In this case, the Petitioner has prayed for issuance of a writ of mandamus or any other appropriate writ or direction or, the Respondents to lift the ban/prohibition on transfer of any land held by the Petitioner, which was subjected to Land Ceiling Case No. 8/82-83/17/90-91 and thereby to allow the Petitioner to sell any part of the land, subject to the aforesaid proceeding according to the choice of the Petitioner.

(3.) The fact of the case, in brief, shows that a land ceiling proceeding being L.C. Case No. 8/82-83 was initiated against the land holder Triyugi, father of the Petitioner in the Court of Sub-divisional Officer, Motihari Sadar. After the death of land holder, his widow Smt. Ram Gauri Devi was subsequently substituted besides the Petitioner.