BRIJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS both the cases arise out of common ceiling proceeding, they were heard together and are being disposed of by this common order.

(2.) A Land Ceiling Case No. was started against land holder Ganga Dayal Singh. On whose death the son, land holder Brij Kumar Singh (Petitioner of C.W.J.C.3849/98) was substituted and ultimately certain lands were declared surplus. Final notification was not issued, so in view of insertion of section 32B made vide amended Act 55 of 1982, it was started afresh. After hearing the parties, considering the materials on record, the Collector allowed three units and ordered to retain 45 acres of class -l lands. Total land being 31.06 acres of Class -l, so it was not declared as surplus land. Final publication to that effect was made under section 11 (1) on 28th November, 1983.

(3.) ANOTHER ceiling Case No. 125/73 -74 was started against one Ramji Prasad Singh, father of petitioner Akshay Kumar Singh of C.W.J.C.No.4038 of 1998. In the said case, vide order dated 11th May, 1977, it was held that there was no surplus land and proceeding was dropped.