- (1.) Counsel appearing for the petitioner submitted that there is public duty vested in the State to appoint Land Commission as required under Section 34 of the Bihar Land Reforms Act, 1950 and this Land Commission has not been appointed and therefore, the present petition has been preferred.
(2.) This Commission is also required to frame land policies for the welfare of the public at large of the State of Jharkhand.
(3.) Counsel for the respondentState submitted that a detailed counter affidavit has been filed by the Chief Secretary of the State of Jharkhand dated 3rd September, 2013 and the reasons have been stated in paragraph no. 12 thereof for not to appoint Land Commission at present.;