SHANTIDEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) -By this application, the petitioner has raised a question as to whether a mutation proceeding abates in terms of Section 4 (e) of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act.

(2.) By reason of the impugned order, the learned Land Reforms Deputy Collector (hereinafter referred to as the L R. D. C.) has held that such a proceeding abates.

(3.) Mr. Srivastava, learned counsel appearing on behalf of the petitioner, has submitted that as the proceeding for mutation initiated in terms of the provisions of Mutation Manual, the authorities concerned are not 'Courts', nor proceeding before them is judicial proceedings and thus the question of involving provisions of Section 4 (c) of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter referred to as the Act) does not arise.