RAJESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to AAG 12 for the State and learned counsel for the opposite parties no. 10 to 12.

(2.) The petitioner has moved the Court alleging deliberate disobedience of order dated 29.04.2015 passed in MJC No. 4976 of 2014. The order reads as under:

(3.) The stand is that the opposite parties no. 9, 10, 11, 12 and 17 have been removed from the lands in question whereas the opposite parties no. 13, 14, 15 and 16 have purcha issued in favour of them under the Privileged Persons Homestead Tenancy Act and pursuant thereto petitioner having filed application against such settlement process has been initiated on the same.