AMARESHWAR SAHAY, J. - (1.) IN the present writ application, the petitioner has prayed for quashing of the order dated 7.6.2003, passed by the Deputy Commissioner, Lohardaga in L.C. Case No. 18 R15/ 92 -93 contained in Annexure -13 to this writ application, by which, in exercise of the powers under Section 45 -B of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, has passed an order for reopening the Land Ceiling case of the petitioner for hearing the matter afresh by issuing notice to both the parties.
(2.) FOR the sake of convenience, Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 shall hereinafter be called as Ceiling Act. The case of the petitioner is that the lands in question, which were held by Maharaja of Ratugarh, were transferred by him to his wife Maharani Prem Manjari Devi by deed of transfer dated 2.1.1952 and, accordingly, Maharani Prem Manjari Devi came in possession thereof and got her name mutated with regard to the said lands.
(3.) SUBSEQUENTLY , by two registered sale deeds dated 9.10.1961 and 10.10.1961, the lands in question were acquired by the petitioner by purchase from Maharani Prem Manjari Devi and, accordingly, the petitioner came in possession of the same.;