NAVENDRA KUMAR Vs. BHUNESHWAR SINGH

JUDGEMENT

(1.) The present Intra-Court Appeal under Clause 10 of the Letters Patent is directed against that part of the judgment and order of learned Single Judge dated 27.06.2013 passed in C.W.J.C. No. 10196 of 2004 (Manmati Devi Vs. State of Bihar and others), by which the learned Single Judge has remanded the matter for fresh consideration to the original court of the Deputy Collector, Land Reforms (in short "DCLR"), Jehanabad, which would now be District Arwal.

(2.) We have heard the contesting parties and examined the records in detail.

(3.) The material facts are not in dispute. It appears that respondent no. 8 to this appeal, who was also respondent no. 8 in the writ proceedings, namely Smt. Chandrakanta Sharma executed a sale deed dated 20th May, 1993 in favour of respondent nos. 6 & 7, namely Ashok Kumar and Sanjay Kumar, both sons of Bhuneshwar Singh, in respect of land of area about 1.09 acres situated in their village. The sale deed was duly registered on 10.04.2000. Subsequently, the two vendees, who are brothers, executed a deed of gift in favour of their mother in respect of the entire land, being Smt. Manmati Devi, on 08.06.2000, which was duly registered on the same day i.e. 08.06.2000.