JAGANNATB YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioners have prayed for issuance of an appropriate writ for quashing the orders dated 3-5-1982 and 6-7-1982 as contained in Annexures 2 and 3 respectively.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioners, allegedly, are small farmers. They purchased some lands from respondent Nos.6 and 7 sometime in the years 1970-71, the details whereof have been stated in paragraph Nos. 15 to 23 of the writ petition.