RAM PRAVESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to GP 15 for the State.

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

(3.) The contention of the petitioner is that his application under Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, was allowed to which there was challenge before the authorities concerned and even in the High Court before the single Bench as well as in appeal, where a Division Bench of this court in LPA No.399 of 2009 along with its analogous case, by order dated 23.02.2011, has upheld the right of the petitioner. Pursuant thereto, the DCLR (West), Muzaffarpur, has executed the sale deed in favour of the petitioner of the land in question, on 14.10.2016 which was registered on 24.10.2016. It was submitted that despite such registration of deed of transfer, possession has not yet been handed over to the petitioner.