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Patna High Court - Orders

Md.Ibrahim & Ors vs The State Of Bihar & Ors on 17 March, 2009

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    CWJC No.3212 of 2009
                                     MD.IBRAHIM & ORS
                                            Versus
                                THE STATE OF BIHAR & ORS
                                          -----------

 02.   17.03.2009

After having heard learned counsel for the petitioners and learned Standing Counsel (Ceiling) the writ application is dismissed.

If the petitioners feel that they can invoke the jurisdiction of the Collector under section 22 of the Bihar Land Ceiling Act they can do so. If the petitioners invoke section 22 of the Ceiling Act the competent authority will pass appropriate order in accordance with law.

rkp                                      (Ajay Kumar Tripathi, J)