STATE OF BIHAR Vs. ANARDEYI SETHANI

JUDGEMENT

(1.) THIS case was initially preferred by State of Bihar against the revisional order dated 21st July, 1994, whereby and where under, the revisional authority set aside the appellate and original order and allowed the claim in favour of the land holder and the vendees. The writ petition stood dismissed for non -compliance of the Court 's order against Respondent Nos.2, 3 and 4.

(2.) IT is pertinent to mention that the 1st Respondent is the land holder -Trust; 2nd Respondent is local Trustee and power of Attorney holder; and the 3rd and 4th Respondents are the vendees, who purchased the land from the land holder.

(3.) THE main question to be determined in the case is as to whether the land acquired by State of Bihar (Petitioner) in pursuance of D.A.Case No. 20/85 -86 measuring 3.03 acres can be held to be a 'transferred land ' as envisaged under the Act for its retention by land holder under section 9(2) of the Act.