RAM SUBHAG SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) A supplementary counter affidavit is being filed on behalf of State respondents, which is being taken on record.

(2.) This writ application has been filed seeking quashing of an order, dated 22.02.2016, passed by the Deputy Collector Land Reforms, Barh, in Case No. 1 of 2015-16, whereby he has apparently reviewed his own order, earlier passed in the same case on 11.12.2015 on the basis of a request made by the Land Acquisition Officer, Patna. The order, dated 11.12.2015, and the impugned order, dated 22.02.2016, have been brought on record by way of Annexures-12 and 14 respectively. On perusal of the subsequent order, dated 22.02.2016, it is easily evincible that it has been passed pursuant to a request made to him by the Land Acquisition Officer, Patna, through his letter dated 03.02.2016.

(3.) As the Court was clueless, as to what kind of request was made by the Land Acquisition Officer, Patna, which had compelled the Deputy Collector Land Reforms, Barh, to review his own order, the Court had requested the learned counsel representing the State to produce the original records of the said case. The records have accordingly been produced. At page 50 of the original records, the said letter No.329 dated 03.02.2016, written by the Land Acquisition Officer, Patna, addressed to the Deputy Collector Land Reforms, Barh, Patna, is available. Following are the contents of the said letter : ...[VARNACULAR TEXT OMITTED]...