SAKHI CHAND MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned SC 25 for the State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner has sought clarification in the order dated 03.07.2019 passed by the Bihar Land Tribunal in BLT Case No. 567 of 2018 to the extent that after recording the abatement of the proceeding in view of the provisions of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 2019, (hereinafter referred to as the 'Act'), it should have been held that the abatement was from the pre-emption stage before the DCLR itself as such right of pre- emption had become non-est by coming into effect of the aforesaid act.