PEYARE LAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THOUGH this application has been listed under the heading for orders but with consent of the parties, this application is being disposed of at this stage itself.

(2.) THE petitioner has challenged the resolution dated 22.12.98 passed by the Additional Member, Board of Revenue, respondent no.2 in Revision Case No.16 of 1998 by which he has upheld the order of the Collector dated 25.5.98 passed in Ceiling Appeal No. 120 of 1997 rejecting the objection of the petitioner regarding the admission of the appeal by him by order dated 6.10.98 after condoning the delay. Copy of the resolution of the Board dated 22.12.98, copies of the orders of the Collector dated 25.5.98 and 6.10.98 have been annexed as Annexures -5, 4 and 2 respectively.

(3.) IT appears that the Land Ceiling Case No. 1/90 -91 was initiated against Bimla Devi, the daughter of the petitioner by the D.C.L.R., Bhabhua. She was found to be in possession of 550.60 acres of different class of land and in the draft statement under section 10(3) of the Act 373.75 acres of land was shown as surplus land.