DINANATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS a common question of law is involved in both these two writ applications, with consent of the parties, they have been heard together at the admission stage and are being disposed of by this common order.

(2.) ON a preliminary objection raised on behalf of respondent No, 5 regarding maintainability of these writ applications for non -joinder of the transferors of the petitioner as party respondents, two separate applications have been filed by the petitioner during course of hearing with a prayer to make them as party.

(3.) THE petitioner after purchasing the land in question by separate sale -deeds on 19 -11 -1988 subsequently gifted some portion of the land to his sisters son (BHAGINA) on 11 -6 -1989. After the gift the donee (respondent No. 6) came in possession of those lands.