JAI NARAIN THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ALL these Letters Patent Appeals since arise out of a common order passed by a learned Single Judge of this court, they have been heard together and are being disposed of by this common order.

(3.) THE appellants pre -emptors filed eight applications under Sec.16(3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter referred to as the Act). The pre -emption applications were allowed by the Deputy Collector, Land Reforms, Sadar, Chapra which, however, was set aside by the appellate authority and the order passed by the appellate authority subsequently, was set aside by the Additional Member, Board of Revenue on the basis of the revision application filed by the appellants giving rise to the writ applications filed by the respondent -purchasers which, ultimately, were allowed by the learned Single Judge of this court by the impugned order.