DEVANTI DEVI Vs. STATE

JUDGEMENT

(1.) ORDER dated 19.9.1990, Annexure -3 to the writ application, passed by the Additional Member, Board of Revenue, in revision application filed by respondents No. 7 and 8 is now being challenged by the petitioner in the present writ application. The revisional order has set aside the two orders earlier passed in favour of the petitioner by respondents No. 3 and 4 namely, Additional Collector and Deputy Collector, Land Reforms, respectively.

(2.) A sale deed was executed on 10.11.1984 by respondent No. 5 namely, Mostt. Savitri Devi. She sold 0.04 decimal of land in Plot No. 1454 and 0.04 decimal of land in Plot No. 2229 from Khata No. 67 in Village Ajaypur, Police Station - Noorsarai, District - Nalanda in favour of respondent No. 6. The sale deed was registered on 16.12.1985.

(3.) STAND of the private respondents No. 7 and 8 before the Deputy Collector, Land Reforms was that the deed of gift executed in favour of the petitioner by her father in law was a collusive document and it was done to defeat the claim of the private respondents under Section 16(3) of the Act. The Deputy Collector, Land Reforms passed an order dated 30.9.1986 holding the gift made in favour of the petitioner to be bonafide and did not find any merit in the claim of the private respondents. The order therefore came to be passed in favour of the petitioner which is annexure -1 to the writ application.