MD.GYAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON 16.5.2003 notices were issued by this Court upon Respondents No.3 to 10 indicating therein that this case is to be disposed of at the stage of admission itself. However, the aforesaid respondents have not appeared despite service of notices upon them.

(2.) NOW , I proceed to dispose of the matter. Heard learned counsel for the petitioner and learned counsel appearing for the State.

(3.) THE petitioner is aggrieved by the order dated 16.1.2003, whereby the Deputy Collector Land Reforms has recalled his earlier order dated 14.1.2003, as well as the order dated 28.1.2003 whereby he has rejected the petition under Section 48E of the Bihar Tenancy Act, 1885 (hereinafter referred to as 'the Act ') holding that he is not prima facie, satisfied that the petitioner had a valid case for initiation of proceedings under the aforesaid provision of the Act {both impugned orders contained in Annexure -1).