ASARAM JI ASHARAM Vs. STATE OF BIHAR THROUGH THE CHIEF SECY, GOVT. OF BIHAR, THE BIHAR STATE BOARD OF RELIGIOUS TRUSTS THROUGH THE ADMINISTRATOR, MR. KISHORE KUNAL, THE ADMINISTRATOR AND SHRI

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel for the State.

(2.) Petitioner wants quashing of the proceedings and the order which have been passed by the civil court in Execution Case No. 1 of 2000 after 22.5.2008 after Section 43 of the Bihar Hindu Religious Trust Act as amended by the Bihar Act No. 1 of 2007 came into effect.

(3.) LOOKING at the submission which has been made on the questions of law on behalf of the petitioner by learned Senior counsel, the details of the facts may not be noted in this order. Primarily, however it is apparent that a long dispute over a trust property is going on between the parties concerned which was initiated by way of a Title Suit No. 22/1966/73 initially filed by one Chandramani Das. The suit in question finally came to be decreed and for execution of the said decree Execution Case No. 1 of 2000 came to be filed before the court. Execution court finally ousted the petitioner from the property in question on the basis of decree.