RAMAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these three writ applications arise out of common orders passed by the original Court, appellate Court and the revisional Court, as such, they are being heard and disposed of together by a common order.;

(2.) Ramawati Devi is petitioner in C.W.J.Cs. No. 9644 of 2002 and 10193 of 2003 and Sundarwati Devi is petitioner in CWJC No. 10162 of 2002. Petitioner in all three cases are purchasers. Pre-emptor in all these three cases is Dharamnath Upadhayay, respondent No. 5 and the vendor, Mohan Upadhyay respondent No. 6, is also common in all these three writ petitions.

(3.) In these writ applications petitioners have challenged resolution, dated 28.05.2002, passed by the Additional Member, Board of Revenue, Bihar Patna, in Board Revision Cases No. 193, 194 and 195 of 2000, whereby order, dated 05.08.2000, passed by the Additional Collector, Saran at Chapra, in Land Ceiling Appeals No. 4, 5 and 23 of 1997 as well as order, dated 13.12.1996, passed by the Deputy Collector, Land Reforms, Saran at Chapra, in Ceiling cases No. 20,21 and 22 of 1993-1994 have been affirmed. These orders have been passed by the respondents arising out of an application filed by respondent No. 5 under Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961, (hereinafter referred to as 'the Act').