ARUN MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN all the writ petitions as similar orders are under challenge, the landholders are common; the common question of law involved hey were heard together and are being disposed of by this common order.

(2.) THE petitioners of all the three writ petitions have challenged the similar orders all dated 18th September, 1997, whereby and whereunder the applications preferred by them under section 48(E) of the B.T. Act were rejected without constitution of a Board for amicable settlement.

(3.) THE admitted fact shows that the petitioners claimed themselves under -raiyats of the landholders Ram Nand Singh and Sachida Nand Singh in respect of two different set of lands. They filed applications under Section 48E, which were registered as case Nos. 18 of 1996 -97, 17 of 1996. -97 and 16 of 1996 -97. The land holders were noticed, who appeared and opposed the application at the initial stage. It was pleaded that the petitioners in -fact wanted to purchase the lands at a low price and on refusal the frivolous applications were preferred by them to give undue pressure on the land holders. The aforesaid plea was accepted by the D.C.L.R who rejected the applications at the initial stage by the similar impugned orders.