BHAGIRATHMANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 4 1.1992 passed by the Additional Member, Board of Revenue, Bihar, Patna, the order dated 26.7.1990 passed by the Additional Collector and order dated 23.11.1987 passed by the Deputy Collector Land Reforms, Lakhisarai as contained in Annexures 1, 2 and 3, respectively.

(2.) The fact of the matter shortly stated is as follows t By a registered deed of sale dated 29.9.1986, the petitioners purchased from the respondent No. 6.20 decimals of land out of plot No. 31.9 decimals of land out of plot No 32.34 decimals of land out of plot No. 33 and 10 decimals of land out of plot No. 39, thus measuring a total arta of 73 decimals of land appertaining to Khata No. 18 situate in Village Nirpur.

(3.) The respondent No. 8 filed an application for pre-emption in terms of Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area & Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as the said Act), on the ground that she is a raiyat holding lands adjacent to the aforementioned transferred lands