SAMIULLAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Introduction. Delay condoned. Leave granted.

(2.) The constitutionally protected right to own immovable property inherently includes the freedom to freely acquire, possess and dispose it at will. The efficiency and transparency with which immovable property is bought and sold is demonstrative of a nation's institutional maturity and a testament of the confidence and trust its citizens repose in the integrity of its legal and transactional framework.

(3.) These appeals arise out of the judgment of the High Court of Patna dismissing writ petition CWJ No. 21386/2019 dtd. 9/2/2024. filed by the appellants herein, challenging the vires of sub-rules (xvii) and (xviii) of Rule 19, introduced through the 2019 amendment to the Rules on 10/10/2019.