Section 15 in Bihar Land Disputes Resolution Rules, 2010
15. Hearing, local enquiry, examination of witnesses and disposal of the case.
- (i) After completion of the pleadings, the Competent Authority shall hear the parties and dispose off the case on the basis of the pleadings of the parties if no further evidence or local enquiry is needed; subject to general and specific provisions of the Act and the Rules, in this regard.(ii)If local enquiry is required, the Competent Authority may himself hold the enquiry or authorise any other public servant or Advocate to conduct the local enquiry and submit the report. The Competent Authority may also issue commission for local enquiry.(iii)If the Competent Authority considers it necessary to examine witnesses, he shall afford opportunity to the parties to the dispute to produce witnesses in support of the application or complaint and in rebuttal thereof. The Competent Authority shall ensure that witnesses are produced by the parties to the dispute without undue delay and shall also ensure that the examination of witnesses is conducted on day to day basis.(iv)The Competent Authority, on conclusion of the hearing, perusal of report of local inquiry, if any, and on examination of witnesses, if any, shall finally hear the parties and pass appropriate order in accordance with law.(v)The Competent Authority may pass an interim order of injunction in case of threatened, unauthorised and unlawful dispossession or unauthorized and unlawful demolition of structure constructed over the land in dispute.(vi)The Competent Authority shall dispose off cases by passing a reasoned order.
