LAWS(PAT)-2019-9-40

RAMESHWAR RAI @ RAMESHWAR RAY Vs. STATE OF BIHAR

Decided On September 19, 2019
Rameshwar Rai @ Rameshwar Ray Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The appellants herein are the heirs of the original vendee/Tapia Devi.

(3.) The matter is of pre-emption.