SUBHANKAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) We have perused the pleadings on record, including two counter affidavits filed on behalf of the respondents in the present appeal.

(3.) This issue arises out of an application said to have been moved on behalf of the appellants for exercise of their option to retain certain holdings after the land was declared surplus in ceiling proceedings, the final draft statement whereof was prepared on 01.12.1983.