MUNNA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Harshvardhan Shivsundaram, learned advocate for the appellants, Mr. Khursid Alam for the State and Mr. Prakash Chandra Jha for the respondent No. 6.

(2.) The appellants are the pre-emptors, whose claim for pre-emption was allowed uptill the revisional authority. Thereafter, the purchaser, who is respondent No. 6 herein, preferred an application before the Bihar Land Tribunal viz., BLT Case No. 212 of 2019. During the pendency of aforenoted BLT case, Sec. 16 (3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 was repealed by the amending Act, 2019, incorporating Sec. 16 (4), which reads as follows:-

(3.) A perusal of the provision, referred to above, clearly reflects that after the repeal of sub-sec. 3 of Sec. 16 of the Act, all cases or proceeding pending before all authorities would be deemed to be abated.