KUMAR GAURAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. J.S. Arora, learned Senior Advocate for the appellants and Mr. Md. Khurshid Alam, learned AAG-12 for the State.

(2.) The appellants are primarily aggrieved for the reason that the land which they have sold is not being registered and therefore their respective purchasers/vendees are insisting upon the appellants to get the sale-deed registered.

(3.) It appears from the records of both the writ petitions in which the two orders have been passed by two different Benches, which have been impugned in the present set of appeals, that the appellants had purchased the land in question from their vendor and had also got their names mutated in the revenue records. It further appears from the pleadings and the documents presented before the learned Single Judges in writ proceedings that because of certain wrong entries creeping in the revenue records, displaying the Government of Bihar as the owner of the land, the vendors of the appellants had preferred a title suit seeking correction in the revenue records. The suits were decreed but the decree was not being executed. Hence, the writ petitions before the two learned Single Judges of this Court.