DILIP KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellants have prayed for the following relief:

(3.) Learned Single Judge, not finding favour with the original appellant Smt. Tulsi Devi (since dead), while dismissing the petition filed under Article 226 of the Constitution of India, affirmed the order dated 8.10.1994 passed by the Member, Board of Revenue in Revision Case Nos. 228 of 1994, 229 of 1994 and 230 of 1994. The said order was passed under the provisions of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 qua the writ petitioner who claimed herself to be an adjoining raiyat of the vended plot having got her residential house situated just adjacent to the land in question.