SONE DEVI Vs. PARAS NATH SINGH

JUDGEMENT

(1.) This writ petition is directed against an order dated 7-8-1282 passed in Case No. 241 of 1981 by respondent No. 3 and as contained in Annexure 3 to the writ petition whereby and whereunder he reversed a judgment, dated 5-5-1981 passed by the Additional Collector, Bhojpur at Arrah and the order dated 7-10-1980 passed by the respondent No. 5 in Case No. 34/79-80 as contained in Annexure 1 to the writ petition.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioners filed an application for pre-emption in terms of the provision of Section 16 (3) of the Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 in respect of a piece of land hearing plot no. 2486 appertaining to Khata No. 1015 measuring 15 decimals situate in village Dandiha, P. S. Koilwar in the district of Bhojpur. The said application was filed against the respondent No. 1 Sri Saileshwar Dutta Pathak who sold the aforementioned land in question to the said respondent.