MD. FAZLUL KARIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vishwnath Chaudhary, learned counsel for the appellant and Mr. Arun Kumar Bhagat, learned counsel for the State.

(2.) The father of the appellants had filed a writ application vide C.W.J.C No. 3370 of 2019 which was disposed off in the year 1999 along with another writ application challenging the notice issued consequent to the declaration of surplus land under the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961. The aforesaid notice is dtd. 13/10/1998.

(3.) The challenge of the appellants before the learned Single Judge was that they were not parties to the proceedings in C.W.J.C No. 3370 of 1993 and, therefore, they had no idea whether the observations made by the Bench then was actually put to use by their father.