YOGENDRA DAS @ YOGI DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No.8477 of 2014

(2.) The relevant facts are as under:

(3.) The appellant filed an application before the Deputy Collector, Land Reforms, Naughhiya, DistrictBhagalpur- respondent no.4, with a prayer to pass orders transferring of 42 decimals land in his favour. He invoked Section 16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (for short, 'the Act') and claimed the pre-emptive right, to purchase. The 4th respondent passed an order dated 31.03.2001 in favour of the appellant. The 5th respondent filed an appeal before the Collector, Bhagalpur, feeling aggrieved by the said order. The Appeal was dismissed on 12.07.2002. Thereafter, the 5th respondent filed a revision before the 2nd respondent under the relevant provisions of the Act. The revision was allowed through order dated 30.09.2005. The appellant challenged the said order in the writ petition and the learned Single Judge dismissed the writ petition, through the order dated 19.06.2013.