LAWS(PAT)-1998-4-49

JAGDAMBA PRASAD Vs. STATE OF BIHAR

Decided On April 28, 1998
JAGDAMBA PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) As in these cases, common point of law is involved and the writ petitions are interrelated, they were heard together and are being disposed of by this common judgment.

(2.) Since there is a short point of law involved in these cases, it is not necessary to discuss all the facts except the relevant one.

(3.) It appears that one Thakur Durga Shankar Singh was the land holder who had three daughters, namely, Smt. Renu Singh, petitioner of C.W.J.C. No. 4295 of 1987; Smt. Shashi Singh, petitioner of C.W.J.C. No. 4306 of 1987; and Smt. Shail Singh, mother of petitioner Hammeer Pal of C.W.J.C. No. 4304 of 1987. Initially, Land Ceiling Case No. 3/73 -74 was started against land holder Thakur Durga Shankar Singh, in which after his death, Hammeer Pal Singh, son of one of the daughters was substituted. Two other Land Ceiling Case Nos. 57 and 58 of 1982 were subsequently started against petitioners Smt. Renu Singh and Smt. Shashi Singh, the other two daughters. All the aforesaid ceiling cases were decided on 23rd September, 1985, whereby and whereunder, certain lands were declared surplus.