UMASHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, learned Counsel appearing for the Respondents-Bhudan Yagna Committee and the learned Counsel for the State.

(2.) This writ petition has been filed for quashing the order contained in annexure-5 whereby a certificate granted under Section 14 of Bihar Bhoodan Yagna Act, 1954(for short 'the Act) was cancelled by the Chairman and recommendation to the Revenue Officer was made for ejectment of the Petitioner as per the provision of Sections 21 and 22 of the Act.

(3.) There is no dispute that the Petitioner was previously granted a certificate under Section 14 of the Act by the Bhoodan Yagna Committee with respect to the land in question and, accordingly, he was put in possession. Later an al legation was made that Petitioner on getting money had transferred and/or exchanged certain portion of the land in favour of different persons and reports were also submitted to that effect. Since it was found that such transfer or delivery of possession of land in favour of different persons by the Petitioner, was illegal and also in contravention of the provisions of settlement, the Chairman of the Committee, by the impugned order, cancelled the certificate and recommended for ejectment under Section 21 of the Act.