DASRATH PD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN the year 1978 petitioners Dashrath Prasad Singh and Hira Prasad Singh filed application under section 48E of the B.T. Act. Petitioner's Batai right was recognised by the authorities. Petitioner Dashrath Prasad Singh was given Bataidari right in respect of 2.85 acres of land of village Nirpur, appertaining to khata no. 454 plot No. 315. Petitioner Hira Prasad Singh was recognised Bataidari right with respect to 2.86 acres in the same village in respect of same khata and same plot.

(2.) THE recorded tenant filed appeal against the order of the Batai Board dated 4.11.1978 in Case Nos. 400 and 401 of 1978 -79 whereby the petitioners were recognised as Bataidars. The appeal filed by Ram Krishna Prasad was dismissed vide Annexure -3.

(3.) PETITIONERS ' land was vested in the State of Bihar under section 15(1) of the Act. The petitioners made an application under section 22 of the Ceiling Act for settlement of the lands in respect of which the petitioners Bataidari right has been recognised by the State. There was enquiry and spot verification vide Annexure -4. The competent authority recommended for issuance of Green Card to the petitioners and the recommendation was forwarded to the Collector for necessary orders. Thereafter, Green Cards were issued to the petitioners (Annexure -5 and 5/a).