VIJAY KUMAR YADAV Vs. STATE OF PATNA

JUDGEMENT

(1.) The petitioner has filed this application against the revisional order of the Board of Revenue by which his pre-emption application, which stood accepted and allowed by D. C. L. R. and Collector has been set aside.

(2.) The private respondents i.e. purchasers have appeared and filed counter affidavit. Counter affidavit has also been filed by the vendor.

(3.) Having heard the parties and with their consent this application is being disposed of at the stage of admission itself.