KAMALJEET RAI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) In both the writ petitions issues of facts and law involved are almost similar and identical; therefore, with the consent of parties, both the writ petitions have been heard together and are being disposed of by this common judgment.

(3.) The matter at issue is the claim of pre-emption raised on behalf of the petitioners under Section 16(3) of The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (In short "the Land Ceiling Act") with respect to the land purchased by respondent no.6 of both the writ petitions from their common vendor Ramashankar Rai.