LALAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shashi Bhushan Kumar, learned counsel for the petitioners and learned Advocate General assisted by Mr. Anshuman Singh, learned A.C. to Advocate General for the State.

(2.) The petitioners in the instant application have challenged the legality, validity and vires of sections 3, 4 and 5 of the Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010. The reliefs prayed for by the petitioners in the instant application is being quoted herein below :

(3.) The case of the petitioners is that the Bihar Agriculture Land (Conversion for Non-Agriculture Purposes) Act, 2010 (hereinafter referred to as 'the Act') was passed by the State of Bihar and was published in the Bihar Gazette (Extra Ordinary) on 16.04.2010. The petitioners were served with notices issued under the signature of Sub-Divisional Officer, Jehanabad whereby they were required to deposit exhorbitant amount for putting their land to non-agriculture use. The notices issued under 'the Act' were challenged by filing C.W.J.C. No. 328 of 2014. By a judgment dated 27.01.2015 (reported in 2015 (3) PLJR 387) passed in C.W.J.C. No. 328 of 2014 and analogous cases, the learned Single Judge was pleased to hold that the provisions of the Act were not workable in absence of relevant rules.