SUBHASH KUMAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed seeking the following reliefs:-

(2.) During pendency of the writ application, the petitioners filed I.A. No. 1 of 2023 to add some more prayers. The said I.A. has been allowed. The prayers added to the main writ petition are as follows:-

(3.) It is the case of the petitioners that one Baldev Mandal was the khatiyani raiyat of Old Khesra No. 266, New Plot No.5 appertaining to Khata No. 122 (old) 407 (new) measuring an area of 2.76 decimal (one kattha, thirteen dhurs, six dhurki and eight purki) in Mauja-Fatehpur, P.S.-Sabaur, District-Bhagalpur. Baldev Mandal and his son Ramswaroop Singh executed a sale deed being Sale Deed No.4766 dtd. 19/5/1969 in favour of one Manorama Karn, wife of Nityanand Karn, resident of Kewanitola, Aurangabad, Gaya. A copy of the sale deed dtd. 19/5/1969, executed in favour of Manorama Karn is Annexure '1' to the writ application.