BIBI SALMA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave is granted.

(2.) The appellant, an unsuccessful applicant under Section 16(3) of the Bihar Land Reforms Act, 1961 (for short 'the Act') claiming right of pre-emption in respect of the land in dispute, is in appeal against the judgment and order dated 17th September, 1997 of the High Court of Judicature at Patna in Letters Patent Appeal No. 263 of 1995.

(3.) The short question that arises for consideration in this appeal is whether the application under Section 16(3) of the Act filed by the appellant is within limitation.