YOGENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Satish Chandra Jha, counsel for the petitioner.

(2.) This writ petition arises from a pre-emption proceeding under section 16(3) of the Bihar Land Ceiling Act. The petitioner is the pre-emptor and the claim of pre-emption relates to a sale executed on 28.3.1979.

(3.) Respondent no. 5 purchased a piece of land 13 decimals in area from respondent no. 6 under a registered sale deed, dated 28.8.1979. The transferred land comprised plot no. 343, area 4 decimals, plot no.344, area 6 decimals and plot no. 347, area 3 decimals, situate at village Hasna, P.S. Gayaghat in the district of Muzaffarpur. The vendor herself lived at some distance in village Vishunpur under Aurai P.S. in the same district.