SHEIKH HAJI ABDUL SATTAR Vs. DEPUTY COLLECTOR LAND REFORMS PURNEA

JUDGEMENT

(1.) These two writ petitions having common question of law were beard together and are being disposed of by this common judgment.

(2.) In C. W. J. C. No. 1406 of 1982, the petitioner has prayed for issuance of an appropriate writ for quashing the entire proceedings of. Batai Case No. 700 of 1978-79/576 of 1979-80 including the final order dated 8th December, 1981 passed by the respondent No. 1 as also the entire proceeding before the Batai Board. In C. W. J. C. No. 1407 of 1982 the petitioner has prayed for quashing of the entire proceedings of Batai Case No. 699 of 1978-79/575 of (979-80 including the final order dated 8-12-1981 passed by the respondent No. I as also the entire proceeding of Batai Board.

(3.) In both these writ petitions the private respondents have filed joint application before the respondent No. 1 for constitution of a Batai Board in terms of Section 48-E of the Bihar Tenancy Act, 1885 (hereinafter called the Act).