SHASHI PRABHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN both cases as petitioners and contesting respondents are common, common orders are under challenge, they were heard together and are being disposed of by this common order.

(2.) THE petitioners/predecessors in interest of petitioners purchased total 21 decimals of lands by two registered sale deeds both executed on 2.3.1972 and both registered on 17.8.1972, each document conveying an area of 10 -1/4 decimals of common plot no. 341 (part), Khata no. 26. The vended lands in dispute are situated within the limits of Gaya Municipality.

(3.) IT appears that appeal no.26 of 1992 -93 and 27 of 1992 -93 were, thereafter, heard and rejected by common order dated 30.10.1993. The revision case nos. 551 of 1993 and 552 of 1993, thereafter, preferred by the petitioners, were also rejected by common impugned order dated 29.3.1996.