INDU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The matters in issue are the orders passed by the competent authorities under the provisions of Section 48D of The Bihar Tenancy Act, 1885 (in short "the B.T.Act"). The petitioners claim to be the second purchasers with respect to lands in question, fully detailed in paragraph 5 of the writ petition.

(3.) The petitioners, claiming to be the second purchasers of the lands in question through sale deed dated 17.06.2002 (Annexure-5) from one Dinesh Prasad Singh, the first purchaser, have filed the present writ petition under Article 226 of the Constitution of India assailing the validity and correctness of the order dated 18.07.1998 passed in Case No. 12 of 1996-97 by the respondent Anchal Adhikari, Rupauli, as contained in Annexure-6 to the writ petition, whereby the claims raised on behalf of the respondent Nos. 4 to 6 with respect to lands in question under Section 48D of the B.T.Act was allowed. The petitioners are also aggrieved by the order dated 20.02.2003 passed in Appeal Case No. 15 of 2002 by the respondent S.D.O., Dhamdaha, Purnia, as contained in Annexure-10 to the writ petition, whereby the aforesaid appeal filed on behalf of the petitioners has been dismissed on the ground of limitation as also on merits.