HARI NARAYAN PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE writ applications are directed against an order dated 13 12 1983 passed by the Additional Member, Board of Revenue in Board Case No. 41 of 1983, as also the order dated 31 1 1983 passed by the Additional Collector, Gopalganj in Land Ceiling Appeal No. 4 of 19o2 83 and the order dated 31 3 1979 passed by the Deputy Collector, Land Reforms, in Land Ceiling Case Nos. 13 and 14 of 1978 79 whereby and whereunder all the courts have rejected the petitioner's application for pre emption.

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

(3.) THE petitioner has contended that respondents 5 and 6 were neither co sharers nor were they adjoining raiyats of the lands in question. The petitioner filed two Land Ceiling cases being Land Ceiling Case No. 14 of 1978 79 and 13 of 1978 79 purported to be in terms of Section 16 (3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act (hereinafter referred to as 'the said Act').