NATHUNI MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE purchaser in a pre -emption application filed under section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, hereinafter to be referred to as the Act, is the appellant challenging the order passed by the learned Single Judge dismissing his writ application whereby he has challenged the order passed from the level of the original authority upto the revision authority upholding the claim of pre -emption of respondent no. 6.

(3.) RESPONDENT no. 6 filed a pre -emption application with regard to two sale deeds claiming to be an adjoining raiyat of the said land. The same was allowed by the L.R.D.C. on 19.3.1999 (Annexure -4) and that order was upheld in appeal and in revision.