KALIMNDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The question involved in this application is as to whether insufficient consideration paid by his vendee to his vendor is sufficient to annul the deed of sale by the Collector of Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, (hereinafter referred to as the said Act) in exercise of his power conferred upon it under Section 5 (i) (iii) thereof.

(2.) Bereft of all unnecessary details, the fact of the matter is as follows :-

(3.) The petitioner preferred an appeal against the said order dated 25-1-1985 being Appeal Case No 202/85-86, which was dismissed by an order dated 26-12- 988.