SMT. LAKSHMI DEVI Vs. THE STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) As all these four writ petitions involve a common question of law with the consent of the parties these were heard together and are being disposed of by this common judgment. Mr. K.D. Chatterjee, learned counsel appearing on behalf of the petitioners submitted that for the disposal of all these four cases the fact as mentioned in C.W.J.C. No. 368 of 1981(R) may be considered.

(2.) The petitioner in this petition has challenged a notice as contained in Annexure 17 to the writ petition issued by the Land Reforms Deputy Collector. By the notice dt. 30th September, 1980 the petitioner was directed to appear before him to show cause as to how he acquired this land and as to why the settlement of the land may not be cancelled.

(3.) In view of the order proposed by me it is not necessary to state the facts in details.