JYOTISHLALMANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 20th August, 199 1. passed by the Collector, Katihar, whereby and where- under he set aside an order dated 11-4-1986 passed by the D. C. L. R. Katihar in case No. 55/85-86.

(2.) The basic fact of the case is not in dispute The petitioner allegedly purchased plot Nos 178 and 180 measuring an area of 1 93 acres appertaining to Maliki Khata No 53 from the heirs of original owner, by reason of a registered deed of sale dated 27-2-1975.

(3.) A proceeding was initiated under Section 145 of the Code of Criminal Procedure between the petitioner and Respondent Nos. 5 to 7 in relation to the lands in question.