Mone Lal Goswami vs State of Bihar and Others

Narayan Roy, J.—Heard learned Counsel for the Petitioner and Mr. Dinu Kumar, S.C. (Ceiling) for the Respondents.

By this writ application the Petitioner-purchaser has questioned the notification issued u/s 15(1) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961. It appears that final publication u/s 15(1) of the Act was made on 19.11.93. However, it was submitted that Petitioner had no knowledge about the final publication and they are entitled to get back the lands purchased by them.

There is nothing in the writ application to show that the Petitioner ever approached the competent authority either to re-open the matter or before the Collector to make necessary correction in the notification issued u/s 15(1) of the Act. In my opinion, the Petitioner should approach the Collector first ventilating his grievances with regard to the correction to be made in the final publication.

With this direction/observation, this application is disposed of.