PRITA PRASAD Vs. MD. KHALIL

JUDGEMENT

(1.) The petitioners seek following reliefs:-

(2.) The petitioners of CWJC No.3942 of 1990 purchased 84 decimals of land from late Padmawati Devi, the mother of Urmila Devi, respondent no.4 from (old) CSP No.2024, (old) Khata No.9/kha corresponding to Revisional Plot No.1684, 3273 and 3724 and the petitioners of CWJC No.8437 of 1990 purchased 85 decimals of land of (old) Khata No.9/kha, (old) Khesra No.2024 corresponding to Revisional Khata No.1684, Khesra 3273 and 3724 situated in village Jorgama in the district of Madhepura by registered sale deed dated 07.11.1984.

(3.) Respondents No.1 to 3 are the preemptors. They filed application on 18.03.1985 claiming the right of preemption over the aforesaid property under Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act (hereinafter referred to as 'the Act') claiming themselves to be the adjoining raiyat on the basis that they owned R.S. Plot No.1686, 1685 and 1689, area 52 decimals adjacent to (old) Plot No.2024.