MD DARBAN Vs. COLLECTOR MADHEPURA

JUDGEMENT

(1.) In all the above six writ petitions, the issues of facts and issues of law are almost common and identical; therefore, on the request of the parties, all the above six writ petitions have been heard together and are being disposed of by this common judgment.

(2.) The aforesaid six writ petitions arise out of six separate batai proceedings filed under Section 48-E of The Bihar Tenancy Act, 1885 (in short 'B.T. Act').

(3.) The petitioners of all the six writ petitions claim to be the purchasers of the lands in question from the original land holder namely, Ayodhya Chaudhary. They all claim to have purchased their respective areas of land through different sale deeds executed on the same date i.e. on 17.11.1999. However, in none of the writ petitions, the copies of the sale deeds, allegedly executed in favour of the petitioners by the original land owner Ayodhya Chaudhary, have been brought on the record.