AIROnline 2019 Pat 76

Patna High Court

Hon'ble Judge(s): Amreshwar Pratap Sahi,, Rajeev Ranjan Prasad , JJ

Bihar Ancient Monument and Archaelogical Sites, Remains and Art Treasures Act (19 of 1976) , S.18(1)— Cultivatory rights - letter of Director in terms of Section 18(1) Proviso, relating to claim of applicants for preserving their cultivatory rights over land in question - Plea that Court did not take notice of letter of Director and observation and opinion expressed about right, title and interest over property has not been appreciated by Civil Court as per documents filed - So long as letter remains in existence, whatever rights are flowing from letter are subject to result of pending title suit.