NIRMALA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Binod Kumar Singh, learned Advocate for the appellants.

(2.) As noted in earlier orders, there is no appearance on behalf of the respondents even though they have been served notice.

(3.) The appellants herein are the descendants of one Indrasana Kuer, the mother-in-law of the vendor of some of the sale-deeds, which were executed in favour of third party during the pendency of the consolidation proceedings. She had approached the District Collector under Sec. 32 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter called the Act) for declaring such sale-deeds to be null and void in view of the bar for any transfer or alienation of any kind as provided under Sec. 5 of the Act.