SITA RAM PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner.

(2.) THIS writ petition arises from a pre -emption proceeding under section 16(3) of the Bihar Land Reforms Act and it relates to a sale made over 25 years ago on 13.1.1982.

(3.) THE Board of Revenue, as the L.R.D.C. before him, found and held that the petitioner was not an adjoining raiyat and he was, therefore, not entitled to maintain the claim of pre -emption.