SAVITIRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case, the Petitioner has challenged the revisional order dated 30.1.96 passed by Addl. Member, Board of Revenue, Bihar, Patna apart from the other orders passed by the Collector and S.D.O.

(2.) As the case can be disposed of on short point and it appears that the matter requires re-consideration by the revisional authority, it is not necessary to discuss all the facts, claim and counter claim of the parties, except the relevant one.

(3.) A land ceiling case was initiated against the landholder Bishandeo Rao and after his death, the widow Petitioner-Savitri Devi was substituted. In the proceeding, certain units were allowed in favour of family of the landholder and certain lands were declared to be surplus.