SAKUNTALA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against a resolution dated 2-12-1982 passed by the Additional Member, Board of Revenue, as contained in Annexure-1 to the writ application whereby and whereunder the revision application filed by Respondent number 3 has been allowed.

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

(3.) Respondent No. 3 purchased 11 Katha, 5 Dhurs of lands from Guneshwar Singh by a registered deed of sale dated 15-6-1979 which was registered on 17-7-1989.