DR.NARAYAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) SINCE similar questions arise in all the writ applications, they have been heard together and are being disposed of by this common order. The writ petitioners are aggrieved by order dated 12.8.2002 passed by the Deputy Collector, Land Reforms, Teghara, Begusarai, in Batiadari Case Nos. 10/1985 - 86, 16/1985 -86, 23/1985 -86, 26/1985 -86,18/ 1985 -86, 21/1985 -86, 20/1985 -86,13/1985 - 86, 15/1985 -86, 19/1985 -86 and 24/1985 - 86.

(3.) IN ail the matters, the concerned respondents have filed a petition under Section 48E of the Bihar Tenancy Act, 1885 (hereinafter to be referred to as "Act").