PARMESHWAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case has been especially assigned to this Bench by order of Honourable the Chief Justice.

(2.) This case, when originally had come up For Admission, this Court had issued notice by order dated 17.07.2008 to the pre-emptors who are private respondents. They have since appeared but have chosen not to file a counter affidavit as matters are matters of record.

(3.) The writ petitioners are the vendees who had purchased the lands which are all agricultural lands. The vendors, the vendees and the pre-emptors are first and second cousins respectively being descendants from a common ancestor. The petitioners had purchased land vide three separate sale deeds from Chothan Yadav, the late husband of Jamuni Devi and Jamuni Devi herself. These sales, through the sale deeds, are sought to be preempted by respondents No 7 and 8. Respondent No 7 died in course of the proceedings before this Court and is duly substituted and they are all represented.