RAM DULARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bhanu Pratap Singh, Counsel for the petitioner. No one appears for the private contesting respondents.

(2.) This writ petition arises from a preemption proceeding under Sec. 16(3) of the Bihar Land Ceiling Act. The petitioner before the Court is the purchaser and he has lost before all the three authorities under the Act.

(3.) The land forming the subject matter of the dispute is 1 bigha in area of plot no. 43 under Khata No. 22 in touzi no. 4990 under revenue thana no. 230 situate in village Khaira Narottam P.S. Barun in the district of Aurangabad.