UMA SHANKAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant writ petition was initially filed for release of the petitioners' land from the notification contained in Annexure-3 to the writ petition, i.e. the list of land prohibited for transfer and registration and consequently to allow sale and registration of the land bearing Plot Nos. 266 and 267, Khata No. 97 Touzi No. 929, Thana No. 198, total area of 3 Katha 10 Dhurs situated in Mohalla- Bahadurpur, District- Samastipur.

(2.) During the pendency of the writ petition the petitioners have filed I.A. No. 1 of 2019 for amendment of the writ petition and for the following additional reliefs:

(3.) Mr. J.S. Arora, learned senior counsel appearing on behalf of the petitioners has, in fact, advanced arguments that the registering authority has absolutely no business to enter into the issue as to title of the transferor at the time of registration. He also questioned the action of the respondents for including the land of the petitioners in the register of 'prohibited land for transfer'.