BAUKI RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the Petitioner. No one appears either for the private parties or for the Municipal Corporation. Learned counsel for the State is present.

(2.) THE subject matter of challenge in this writ petition is an order which is at Annexure2 passed by respondent no.2 the said order, as contended by the learned counsel for the petitioner, is wholly without jurisdiction.

(3.) THE case of the petitioners is that the petitioners own and possess Holding no.6 Ward No. 15 of Upper Qlib Land Road of Homestead land having got an area of 4 Bighas 13 Kathas appertaining to recent Survey Khata no. 731 Khesra Nos. 193, 199, 200, 201, 179, 194, 195 & 197. This relates to A.D. Case No. 1435 of 1986 -87. The petitioner has also given the description of other lands in the writ petition which they own.