LAWS(PAT)-2011-1-40

RAJ KISHORE MISHRA Vs. STATE OF BIHAR

Decided On January 24, 2011
RAJ KISHORE MISHRA Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) A petition was filed in which it is said that Smt Bimal Chaudhary alias Bimal Devi owned plot nos. 1201 and 1202, sub plot no. 24 under Khata no. 417 and 420 measuring a total of 2225 square feet in Shastri Nagar, Patna. After purchase by virtue of registered sale deed on 3.4.1980, Smt. Bimal Chaudhary alias Bimal Devi authorized Raj Kishore Mishra (both accused) to talk to the complainant for sale of the said land for a sum of Rs. 2,40,000/- per katha. It is said that a deed of baibayana was executed by Raj Kishore Mishra in favour of the complainant. The complainant paid a sum of Rs. 20,000/- to the said accused persons.

(2.) NOTICES were issued on 15.7.2004 and on 3.11.2006 to the opposite party no. 2 when the matter was admitted for hearing. Today nobody has appeared to oppose this application.