V.N.Sinha,J.

1. Counsel for Private Respondent No. 14 has filed counter affidavit, which is taken on record.

2. Heard learned counsel for the petitioner, State and Respondent No. 14.

3. In the light of the statement made before this Court on 27.4.2010 counsel for the petitioner has placed on record the order of the Additional Collector dated 30.12.2009 passed in Ceiling Appeal No. 563/1996-97, whereunder the lands in-question have been excluded from the surplus land of the landholder Sachchidanand Das. The order is contained in Annexure-6 to the supplementary affidavit filed today.

4. In the light of the order dated 30.12.2009, Annexure-6 the prayer made in this application has become infructuous and the Collector under the Act is directed to issue corrigendum in the light of the order dated 30.12.2009 to the Gazette notification dated 7.6.1976 and to cancel the purcha issued in favour of private respondents, of course, after hearing them. Compliance of the orders of the Additional Collector be made within a reasonable time, in any case within a period of three months from the date of receipt/production of a copy of this order before the Collector under the Act.

5. The writ application is, accordingly, disposed of.

(V.N.Sinha,J.) The Patna High Court The 4th day of May, 2010.

P.K.P./N.A.F.R.