EKBALI DEVI Vs. COLLECTOR CHAMPARAN

JUDGEMENT

(1.) THIS writ petition has been filed for a direction to the respondents no.1 to 4 to cancel the red cards issued in favour of respondents no.10 to 14 with respect to 4.52 Acres of land of Khata No. 20, Plot No.2 (p), Mauza -Bakharia, Anchal -Majhowlia, District -West Champaran.

(2.) IT appears that a ceiling proceeding bearing no.8 of 1983 -84 was started against late Padampat Singhania with respect to 267.49 Acres of land and ultimately by order dated 14.8.1984 the land holder was allowed four units comprising of 76.86 Acres and 190.61 Acres were declared surplus and the final publication was made on 10.11.1984.

(3.) THE land holder after disposal of the proceeding, as stated above, got permission of the competent authority on 9.4.1985 for transfer of certain lands including the present one. Thereafter on 18.7.1986 petitioner no.1 purchased 3.02 Acres and on 19.7.1986 petitioner no.2 purchased 1.52 Acres of land, totalling 4.54 Acres, and got their names mutated in the revenue records.