BANSRAJI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case arises out of a land Ceiling Case No. 13/75, which was initiated initially against one Hari Shankar Pathak. The Petitioners have challenged the part of the revisional order dated 5th May 97, apart from the original and appellate orders dated 10th December 91 and 30th November 93 respectively.

(2.) As the case can be disposed of on a short point, it is not necessary to give detail, facts and claim of the Petitioners except the relevant one.

(3.) In the aforesaid L.C. Case No. 13/75 initiated against Hari Shankar Pathak initially 227.66 areas of lands were shown to be held by the land holder and three units were proposed to be allowed. Altogether, 182.66 acres of land was proposed to be declared surplus. Subsequently, after objection the total land was found to be 361.434 acres and original Court allowed 9-6/10 units to the family. The original land holder preferred L.C. Appeal No. 364/76-77, which was dismissed against which Revision Case No. 404/77 was preferred before the Board of Revenue. The case was remanded to the Collector in the light of observation and ultimately 9 7/10 units were allowed to the family.