PANNA DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) These Intra Court Appeals arise under identical situations and having been heard together are being disposed of by this common order.

(2.) This is a strange case wherein the bona fide purchaser for value of agricultural land is sought to be deprived of his purchased land at the instance of grand son of the vendor after 23 years of the registered sale deed not because of any dispute of right, title and interest but taking advantage of mere technicalities in law.

(3.) The appellant was the writ petitioner. She was aggrieved by the order of the Collector, Buxar, dated 22.07.2009 by which he imposed a fine of Rs. 250.00 on the writ petitioner-appellant being the vendee under Sec. 32 of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (hereinafter referred to as "the Act"), while holding that the registered sale deed dated 01.08.1983 executed by Ram Briksh Singh, the grand father of the private respondent, Pramod Kumar Singh was void being without permission of the Consolidation Officer as required under Sec. 5 of the Act.