SURENDRA NARAIN YADAV Vs. STATE

JUDGEMENT

(1.) Both these writ applications involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) The fact of the matter lies in a very narrow compass.

(3.) By reason of two deeds of sale dated 10-9-1981 the petitioners purchased plot No.240 appertaining to Khata No. 182 of Mouza Jagbati P.S. Manihari. The said plot No. 240 is in three parts the northern portion of the said plot measures 30 decimals and the southern portions thereof measures 1 acre, in between the aforesaid two lands lies 50 decimals of the land which was purchased by the uncle of the petitioner. The deeds in question were registered on 5-5-1982 in terms of Sections 61 and 62 of the Indian Registration Act. On 24-5-1982 the applications for pre-emption were filed by the respondent Nos. 5, 6, 7 and 8. The said pre-emption applications had been allowed by reason of the impugned orders dated 16-8-1982, 27-4-1983 and 17-5-1984 as contained in Annexures 1, 2 and 3 respectively.