SURENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Aggrieved by judgment and order dated 03.01.2019 passed in CWJC No. 10418 of 2008, passed by learned Single Judge of this Hon'ble Court, petitioner-appellant has preferred this Letters Patent Appeal.

(2.) Petitioner-Appellant filed a writ petition for setting aside the order dated 12.11.2007 passed by Additional Member, Board of Revenue, in Board Revision Case No. 274 of 2005, by which the revisional court has affirmed order dated 06.10.2005 passed by Additional Collector in Ceiling Appeal No. 24 of 2002/2005 and dismissed the revision petition of appellant.

(3.) Original petitioner had filed an application under Section 16(3) of Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 before the D.C.L.R, Bhojpur giving rise to Ceiling Case No. 21 of 2001-2002 in which petitioner(pre-emptor) claimed right of pre-emption on the ground that she was adjoining raiyat of the land purchased by respondent nos. 5 and 6 appertaining to Khata No. 248, Plot No. 1311 measuring 21/2 Kathas purchased by respondent nos. 5 and 6.