CHANDRASHEKHAR JHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel tor the petitioners and learned counsel for the State.

(2.) PETITIONERS have fiied this application for directing the respondents to restore back the possession of about 6.89 acres of Sand of Mouza -Morsanda to them, which was distributed amongst the red cardholders by the authorities.

(3.) THIS Court on earlier occasion directed the State to file counter affidavit in this regard and held they cannot be allowed to defer the matter compelling the petitioners to suffer.