PUNYADEO SHARMA ETC. Vs. KAMLA DEVI

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeals is to an order passed by the High Court of Judicature at Patna on 11/4/2016 whereby the intra-court appeals directed against an order of the learned Single Bench of the High Court passed on 27/7/2004 were not interfered with.

(3.) The appellants are purchasers of the land in question vide sale deed dtd. 9/2/1990. The sale deed was presented for registration but the registration was completed on 7/1/1992. The proceedings for pre-emption of the land were initiated in terms of Sec. 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961[1] on 31/3/1992.