- (1.) These three review petitions have been filed against the judgment and order dated 6.11.2007 passed by the Division Bench in LPA No. 503 of 1007 alongwith LPA No. 504 of 2006 and LPA No. 505 of 2006.
(2.) All the aforesaid appeals were directed against a common judgment and order passed in three writ petitions which had been heard collectively and had been disposed of by a common order , against which these Review petitions have been filed.
(3.) The petitioners had come up with a case that although the land belonging to them had been acquired by the then State of Bihar in the year 1960, yet the land belonging to them should be ordered to be re- conveyed/returned to them as according to the petitioners' case, the Government of Bihar has already taken a policy decision to return the land to the original land owners.;