INDIRA KUMARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioners and the learned State counsel appearing on behalf of the respondent nos. 1 to 5. However, none appears on behalf of the other respondents.

(2.) The matters at issue are the orders passed and the Gazette notifications issued in Land Ceiling Case Nos.1 of 1973-74 and 1973-74 started and concluded against landholders Ram Sewak Singh and Ram Sakal Singh respectively.

(3.) The learned counsel appearing on behalf of the petitioner submits that the grievance of the substituted petitioners in the present writ petition filed under Article 226 of the Constitution of India is that the lands claimed by them, fully detailed in paragraphs 6 and 7 of the writ petition, were never declared surplus in the aforesaid two land ceiling cases No.1 of 1973-74 and 8 of 1973-74 of the district of Sitamarhi, and the lands claimed by these petitioners were never acquired under Sec. 15(1) of The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (In short 'Act'), yet the lands claimed by these petitioners have been distributed under Sec. 27 of the Act amongst the beneficiaries including the private respondents and/or their heirs and legal representatives.