- (1.)
(2.) Leave granted.
(3.) Harawat Estate stood vested in the State of Bihar under the provisions of the Bihar Land Reforms Act, 1950(the Act). In the inquiry held under S.4(h) of the Act the Additional Collector, Saharsa came to the conclusion that the settlements made by the proprietors of a large area - land in dispute - in favour of Nirmalchand Bothra and other respondents in the appeals herein, were made with the object of defeating the provisions of the Act and causing loss to the State of Bihar. The findings were upheld by the Commissioner in appeal. Finally the State Government confirmed the findings in exercise of the powers vested in it under the Act. Nirmalchand Bothra and others challenged the findings of the authorities under the Act by way of two writ petitions under Art.226/227 of the Constitution of India before the High Court. The Patna High Court by its judgment dated January 20, 1983 allowed the writ petitions and set aside the orders of the authorities under the Act. These appeals by the State of Bihar are against the judgment of the High Court.;