VIDYA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel-25 for the State.

(2.) The learned counsel for the petitoner submits that the land in dispute pertains to a plot of land appertaining to Khata No.153, Plot No.1153, Thana No.138, Mauza- Madhopur, P.S. Bhaktiyarpur, District- Patna. It is submitted that the aforesaid land was recorded in the name of Kali Charan Mahto as would manifest from the Khatiyan annexed as Annexure-6 to the supplementary affidavit. It is further submitted that the plot measured 40 decimals.

(3.) It is next submitted that Kali Charan Mahto sold 28 decimals of land of Plot No.1153 from Southern Side to Ram Kishun Sah vide registered sale deed no.3402 dtd. 25/7/1933 (Annexure-7 to the supplementary affidavit) and Ram Kishun Sah thereafter came in peaceful possession of his purchased land and Jamabandi No.586 was created.